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Judgment
Vivek Singh Thakur, J
OMP No.168 of 2020
For the reasons stated in the application, same is allowed and ex-parte order passed against defendants No.1, 2, 4 and 5, is set aside and they are
permitted to join the proceedings of the civil suit. Written statement filed on behalf of these defendants is already on record. Application stands
disposed of.
COMS No. 28 of 2019 alongwith OMP Nos.342 & 588 of 2019
Learned counsel for the defendants submits that entire suit property stands transferred in favour of the plaintiffs by executing a sale deed dated
14.02.2020 and, therefore, nothing survives to be adjudicated in this Civil Suit.
Learned counsel for the plaintiffs, endorsing the submissions made by learned counsel for the defendants, submits that he has instructions to
withdraw the suit with a prayer for refund of Court fee.
In view of aforesaid facts and circumstances, this suit alongwith application(s) is dismissed as withdrawn with a direction to the Registry to refund
the Court fee to the plaintiffs either personally or through learned counsel, as admissible under law.