DAKHU DEVI Vs. REWASHANKAR

JUDGEMENT

(1.) In the present appeal, an application has been preferred on behalf of the appellant Dakhu Devi seeking a permission to withdraw the present appeal.

(2.) An application under Order I Rule 10 of the Code of Civil Procedure was also preferred on behalf of applicant Uttam Kumar for impleadment in the present appeal. However, subsequently, an application to withdraw his application for impleadment has been filed with a submission that he has entered into a compromise with the parties and hence, does not want to be impleaded.

(3.) In view of the subsequent application filed on behalf of Uttam Kumar, the earlier application under Order I Rule 10, CPC is permitted to be withdrawn. Both the applications stand disposed of.