CLR/73/2021
2021 Latest Caselaw 4762 UK

                      Office Notes,
                   reports, orders or
sl.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      25.11.2021                        CLR No.73 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Kanti Ram Sharma, learned counsel for the revisionist.

None is present on behalf of the respondent.

Heard on the Withdrawal Application (IA No.2 of 2021).

The learned counsel for the revisionist submitted that after filing the said revision, it was found that there are no legal error/defect in the impugned judgment and the parties have settled their disputes. Therefore, the revisionist does not want to proceed with this revision. He requested to permit him to withdraw this revision.

In view of the above submissions, this Civil Revision No.73 of 2021 is dismissed as withdrawn.

(Alok Kumar Verma, J.) 25.11.2021

Neha