Rajasthan High Court - Jaipur
Anil Kumar vs Shri Vardhman Sthanakvasi-Respondent on 17 November, 2015
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Second Appeal No.37/2015 Anil Kumar-Appellant Versus Shri Vardhman Sthanakvasi-Respondent Date of Order :: 17/11/2015 Hon'ble Ms. Justice Bela M. Trivedi Mr. Narpat Singh Tanwar for Mr. Prahlad Sharma, for the appellant. Mr. Vineet Mehta, for the respondent.
The learned counsels for the parties state that the parties have settled the disputes between the parties as per the report of the Mediator dated 28/11/2015, which is part of the record. The learned counsel for the appellant seeks permission to withdraw the present appeal in view of the said compromise arrived at between the parties. The permission, as sought for, is granted.
The appeal is dismissed as withdrawn. By this order, the stay application and other application, if any also stand dismissed.
(Bela M. Trivedi) J.
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