UNION OF INDIA Vs. MINAKSHI DEVI

JUDGEMENT

(1.) AT the outset, it may be noticed that learned counsel for the appellants has restricted his appeal only to the extent of laying challenge to the order dated 01.12.2012 of the District Judge, Narnaul whereby his application filed under Order XLI Rule 21 CPC for rehearing of the appeal has been dismissed.

(2.) LEARNED counsel for the applicant -appellants wishes to withdraw this application. Ordered accordingly.

(3.) THE respondent filed a suit against the appellants seeking the following relief: