BAL KRISHAN & ORS. Vs. TARA SHAHZAD BAHADUR

JUDGEMENT

(1.) C.M. No. 13704/2011.

(2.) THE learned counsel for the appellant has contended that this application is not being pressed as the points which have been urged in the said application are already taken up in CM No. 2975/2013. The learned counsel for the respondent does not have any objection. Having regard to the statement made by the learned counsel for the appellant, the application is dismissed as not pressed.

(3.) I have heard both the learned counsel for the appellants as well as the learned counsel for the respondent.