MAZIDAN AND ANOTHER Vs. MAZID AND OTHERS

JUDGEMENT

(1.) Learned counsel for the cross-objectors prays that he may be permitted to withdraw the cross-objections so that he can avail his remedies available under the law.

(2.) Dismissed as withdrawn as prayed for.

(3.) The present appeal has been filed against the award dated 27.08.2011 passed by Motor Accidents Claims Tribunal, Fast Track Court, Nuh (hereinafter referred to as the 'Tribunal').