Mukesh Singh vs Smt. Swarn Kakkad
2021 Latest Caselaw 411 MP

                                                                        1                                    FA-605-2014
                                            The High Court Of Madhya Pradesh
                                                        FA-605-2014
                                                      (MUKESH SINGH Vs SMT. SWARN KAKKAD AND OTHERS)

                                  13
                                  Jabalpur, Dated : 02-03-2021
                                           Shri Samdarshi Tiwari, learned counsel for the appellant.
                                           Shri Shailendra Singh, learned counsel on behalf of Shri Pratyush
                                  Tripathi, learned counsel for respondent No. 1.

Shri S.K. Sharma, learned counsel for respondent No. 2. I.A No. 1737/2021 is taken up.

It is an application for seeking permission to withdraw the appeal. The prayer made in the application reads thus:

"It is, therefore, prayed that this Hon'ble Court be pleased to permit the appellant to withdraw the present First Appeal by adjusting the subject matter of suit wholly in terms of the judgment and decree passed by the court below as well as the written compromise referred to above as well as to discontinue the interim order passed in the present appeal, in the interest of justice."

However, the learned counsel for the appellant submitted that sum and substance of the prayer made is that he simply wants to withdraw this appeal.

In view of the compromise arrived at between the parties and other facts and circumstances of the case, the application is allowed.

Permission to withdraw the present appeal is granted to the appellant. The appeal is dismissed as withdrawn.

(VIRENDER SINGH) JUDGE

vivek

Signature Not Verified SAN

Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.03.03 10:09:18 IST