1. Learned counsel for the appellants who is physically present in the Court filed a memo for withdrawal of the appeal wherein the appellants have also prayed for refund of half of the court fee.
2. Learned counsel also orally submitted that the appellants want to withdraw this appeal since the matter is settled out of Court.
3. In view of the memo and supporting submission, the appeal stands dismissed as not pressed.
4. The refund of the Court fee if any by the Registry to be in accordance with law and subject to the entitlement of the appellants.
