DINESH KUMAR SINGH Vs. RAKESH KUMAR SINGH

JUDGEMENT

(1.) Pursuant to the order dated 30.7.2012, the case is listed today. Learned Counsel for the parties are present.

(2.) Shri Gulrez Khan, holding brief for Shri J.H. Khan, learned Counsel for the plaintiff/appellant in the appeal and learned Counsel for the applicant in Civil Misc. Contempt Application No. 48063 of 2011 states that the plaintiff/appellant does not want to pursue the present appeal any further, and he wants to withdraw the same and, therefore, the present Appeal may be dismissed as withdrawn.

(3.) Civil Misc. Withdrawal Application No. 263537 of 2012 has also been filed on behalf of the plaintiff/appellant making similar prayer.