ANU SHARMA Vs. RAJ KUMAR GARG

JUDGEMENT

(1.) Learned counsel for the plaintiff stated that the parties have compromised the matter and he seeks permission of this Court to withdraw the present suit, being compromised.

(2.) Learned counsel for the defendants have no objection if the suit is permitted to be withdrawn.

(3.) Consequently, the suit of the plaintiff is dismissed, as withdrawn. The Court fee, as permissible under the Rules, be refunded to the plaintiff.