JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) APPELLANT Mr.Likhma Ram is present in person but learned counsel for the appellants has not put in appearance because of strike of advocates. However, an application has been submitted on behalf of the appellants signed by learned counsel supported by affidavit of appellant Likhma Ram seeking permission to withdraw the appeal in view of the compromise between the appellants and the respondents no.5 to 9 but no copy of compromise has been submitted along with the application. However, appellant Likhma Ram states that the appellants want to withdraw this appeal. In view of the above, the application is allowed and the special appeal is dismissed as withdrawn.