LEKH RAJ Vs. BHAGWAT SARUP

JUDGEMENT

(1.) THIS is an application seeking withdraw the Regular Second Appeal No. 1215 of 1972. It has been averred therein that the parties have compromised and there is no subsisting dispute now betwixt them. In view of t he stand taken on behalf of the appellants, Mr. S. K. Goyal counsel for the respondents, has no objection to the appeal being withdrawn. Allowed. Regular Second Appeal is dismissed as such. No order as to costs. Order accordingly.