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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.