BANK OF RAJASTHAN LTD Vs. SATI DEVI

JUDGEMENT

(1.) LEARNED counsel for the appellants-defendants has filed an application today in the Court itself. By the instant application, the appellants want to withdraw this appeal in view of compromise arrived at between the parties, which application has not been objected by the learned counsel for respondents-plaintiffs as well.

(2.) THE present first appeal filed by the appellant- Bank preferred against the judgment and decree dated 05.08.2011 passed by learned Additional District Judge, Gulabpura, District Bhilwara in Civil Suit No.10/2010-Smt. Sati Devi & Ors. Vs. The Bank of Rajasathan Ltd. & Ors., allowing the suit for eviction, is dismissed as withdrawn. The application filed by the appellants-defendants for withdrawal of present appeal is allowed. The second stay application 8466/2012 is also dismissed as not pressed. No costs. A copy of this judgment be sent to the court below forthwith.