A first appeal may be disposed of as withdrawn upon the appellant’s conscious decision.

The appellant brought a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.

At the hearing, the appellant’s counsel stated that a memo seeking withdrawal had been filed and signed by the appellant’s GPA holder. The GPA holder appeared in person and was identified by counsel; counsel confirmed that withdrawal was a conscious decision and that the appellant would not seek review or modification of the resulting order.

1. Whether the appellant’s request to withdraw the appeal should be accepted.

2. Whether any pending interlocutory applications required separate disposal following withdrawal of the appeal.

The appeal was brought under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.

The judgment does not identify or discuss a statutory provision governing withdrawal of the appeal, cite precedent, or state a broader legal test for accepting withdrawal.

The Court recorded the withdrawal memo and counsel’s confirmation that the appellant had made a conscious decision to withdraw.

The GPA holder’s appearance and identification by counsel further accompanied the request. On that basis, the Court accepted the withdrawal; it did not determine the merits of the underlying dispute.

The Court also disposed of all pending interlocutory applications, if any.