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Judgment
5 paragraphs · 97 words
The Counsel for the Respondents would submit at bar that he has got the instructions to appear on behalf of all Respondents and tenders his Vakalatnama. The same is taken on record.
The Counsel for the Appellant would submit that I.A. No. 428/2026 is filed for withdrawal of the appeal and seeks permission to withdraw the present matter.
The Counsel for the Respondents would submit that he has no objection thereto.
Accordingly, I.A. No. 428/2026 is allowed. Consequently, the Regular Appeal Diary No. 490/2023 is dismissed as withdrawn.
All pending I.As., if any, stand disposed of accordingly.