Citation : 2023 Latest Caselaw 1317 UK
Judgement Date : 10 May, 2023
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10.05.2023 FA No. 233 of 2022
Hon'ble Alok Kumar Verma, J.
Proposed First Appeal has been filed under Section 96 of the Code of Civil Procedure, 1908 against the judgment and decree dated 17.09.2022, passed by learned IVth Additional Senior Civil Judge, Dehradun in Original Suit No. 510 of 2016 (Old No. 185 of 2010), "Kumari Shakuntala Singh vs. Jai Prakash Aggarwal", by which, the said Original Suit has been decreed.
2. Heard Mr. I.P. Kohli, learned counsel for the proposed appellant and Mr. Mehul Joshi, learned counsel holding brief of Mr. Bhuwan Bhatt, learned counsel for the respondent.
3. Learned counsel for both the parties submitted that the dispute has been settled between the parties.
4. Mr. I.P. Kohli, Advocate, requested to permit the appellant to withdraw the present Appeal.
5. Respondent has no objection.
6. Present First Appeal (No. 233 of 2022) is dismissed as withdrawn.
(Alok Kumar Verma, J.) 10.05.2023 Shiksha
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