Allahabad High Court
Omkar Nath And Anr. vs Jai Prakash Sharma on 24 August, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:170596 Court No. - 4 Case :- SECOND APPEAL No. - 797 of 2012 Appellant :- Omkar Nath And Anr. Respondent :- Jai Prakash Sharma Counsel for Appellant :- Vinod Sinha,Mahesh Sharma,Pankaj Kumar Govil Counsel for Respondent :- Manu Khare Hon'ble Prakash Padia,J.
Order on Civil Misc. Withdrawal Application No.6 of 2023
1. In paragraph 5 of the affidavit filed in support of withdrawal application it is stated that parties have entered into compromise and are ready to settle their dispute amicably therefore appellant is not interested to contest the present second appeal and ready to withdraw the second appeal. The affidavit is sworn by Vaibhav Goyal son of the appellant no.1. The paragraph 5 of the affidavit is quoted hereinbelow:-
"5. That the parties are now entered into compromise and are ready to settle their dispute amicably therefore appellant is not interested to contest the present second appeal and is ready to withdraw the second appeal."
2. In this view of the matter, the application for withdrawal no.6 of 2023 is allowed Order on Second Appeal Since the application for withdrawal has been allowed hence present second appeal is dismissed.
Order Date :- 24.8.2023 Pramod Tripathi