Jagmohan Bhola vs Dilbagh Rai Bhola And Ors.
2013 Latest Caselaw 1255 Del

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*         IN THE HIGH COURT OF DELHI AT NEW DELHI

+       CRL. APPEAL NO.793 OF 2010

%                              Date of decision : 13th March, 2013

        JAGMOHAN BHOLA                         ..... APPELLANT
                    Through :            Mr. Balvinder Singh, Adv.
                                         with Mr. Jagmohan Bhola in
                                         person.
                      versus

        DILBAGH RAI BHOLA AND ORS. ..... RESPONDENTS
                     Through : Mr. Dinesh Garg, Adv. for
                               R-1 to R-5.

         CORAM:
         HON'BLE MS. JUSTICE GITA MITTAL
         HON'BLE MR. JUSTICE J.R. MIDHA


GITA MITTAL, J. (Oral)

1. Mr. Balvinder Singh, learned counsel for the appellant states that he has filed his vakalatnama on behalf of the appellant. The appellant is also present in person. The appellant has handed over a compromise deed dated 31st January, 2013 which has been signed by all the respondents as well as by Smt. Chanchal Bhola (ex-wife of Jagmohan Bhola). On instructions from Mr. Jagmohan Bhola, Mr. Balvinder Singh states that in view of the said compromise he seeks leave to withdraw the present appeal. There is no legal impediment to grant the prayer made before us.

2. This appeal is dismissed as withdrawn in terms of the compromise deed dated 31st January, 2013.

GITA MITTAL, J

J.R. MIDHA, J MARCH 13, 2013 dk