NIPABEN KHUSHALBHAI PATEL Vs. VISHNUKUMAR BABULAL PATEL

JUDGEMENT

(1.) RULE. Mr.Y.M. Thakore, learned advocate waives the service of notice of rule on behalf of the respondent.

(2.) AT the request of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, present application is taken up for final hearing today.

(3.) UNDER the circumstances, present application is allowed. The applicant herein � original appellant is permitted to withdraw the main appeal being Second Appeal No.42 of 2012. Rule is made absolute accordingly. No costs.