RONGON MUKHOPADHYAY,J. - (1.) I.A. No. 8468 of 2016, This interlocutory application has been preferred by the starling petitioners for exemption from surrender in terms of Rule 159 of the Jharkhand High Court Rules, 2001 in view of the fact that the matter has been compromised between the parties.
(2.) It has been submitted by the learned counsel for the petitioners that in view of the settlement which has been arrived at between the parties, an amount of Rs.10,000/- has already been deposited in the account of the opposite party no. 2.
(3.) Considering the fact that the compromise has been effected between the parties and good relations have been restored, this application is allowed. Petitioner is exempted from surrender in terms of Rule 159 of the Jharkhand High Court Rules, 2001.;