Appeal disposed of as withdrawn upon the appellant’s conscious decision.

The appellant challenged a decree in 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 had been filed seeking withdrawal of the appeal.

The appellant was represented by a GPA holder who had signed the memo; counsel confirmed that withdrawal was a conscious decision and that the appellant would not seek review or modification of the order

1. Whether the appeal should be disposed of as withdrawn on the basis of the memo and the appellant’s stated conscious decision

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

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

The judgment does not identify or apply any substantive legal rule or precedent concerning withdrawal of appeals; the Court acted on the withdrawal memo and counsel’s submission confirming the appellant’s decision

The Court recorded that the appellant’s GPA holder had signed the withdrawal memo and that counsel confirmed the decision was conscious, with no intention to seek review or modification of the resulting order

Accepting the memo and oral submission, the Court disposed of the appeal as withdrawn; consequently, it also disposed of any pending interlocutory applications

All pending interlocutory applications, if any, were also disposed of