Full Judgment Text
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CASE NO.:
Appeal (civil) 1078 of 2001
PETITIONER:
Bhanwar Singh & Ors.
RESPONDENT:
Moti Singh (Dead) Through Lrs. And Ors.
DATE OF JUDGMENT: 17/01/2008
BENCH:
TARUN CHATTERJEE & DALVEER BHANDARI
JUDGMENT:
JUDGMENT
O R D E R
1. The learned counsel appearing for the appellants submits on
instruction that the appellants do not wish to proceed with this
appeal as the land in dispute has been purchased by one Bheru
Singh, Sardar Singh and Ram Singh by a registered deed of Sale
dated 22nd of October, 2007. Therefore, he submits that in view of
the aforesaid fact and the dispute having been settled between the
parties, the appeal shall not be proceeded with. Accordingly, the
appeal is dismissed for non-prosecution. Interim orders, if there be
any, stand vacated.