Appeal is disposed of as withdrawn following the appellant’s conscious decision.

The appellant, represented by a GPA holder, had filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908

The appellant’s counsel submitted that the appellant had consciously decided to withdraw the appeal and had filed a signed memo to that effect.

The GPA holder appeared and confirmed the decision

1. Whether the appeal should be disposed of as withdrawn in light of the appellant’s memo and counsel’s submissions

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 discuss or apply any substantive statutory provision, precedent, or legal doctrine governing withdrawal; it records the appellant’s request and disposes of the appeal accordingly

The Court recorded counsel’s submission that the appellant had made a conscious decision to withdraw the appeal and that the GPA holder had signed the withdrawal memo.

The Court accepted the submission and placed the oral statement and memo on record.

It did not examine the merits of the appeal or decide any substantive legal issue

It further ordered that all pending interlocutory applications, if any, stood disposed of.