RADHEY SHYAM Vs. GUPTA KRISHNALAL
LAWS(RAJ)-2012-7-192
HIGH COURT OF RAJASTHAN
Decided on July 18,2012

RADHEY SHYAM Appellant
VERSUS
GUPTA KRISHNALAL Respondents

JUDGEMENT

- (1.) LEARNED counsel for the appellant-defendant, Mr. Narendra Thanvi submits that on account of compromise between the parties, he does not want to press the present second appeal.
(2.) ACCORDINGLY, the present second appeal filed on behalf of appellant-defendant Dr. Radhey Shayam stands dismissed as not pressed.;


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