Appeal is disposed of as withdrawn upon the appellant’s conscious decision.

The appellant challenged a trial-court decree by filing 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 submitted a memo seeking withdrawal of the appeal.

The appellant’s GPA holder, who had signed the memo, confirmed that the decision to withdraw was conscious and that no review or modification of the withdrawal order would be sought.

1. Whether the appeal should be disposed of as withdrawn on the basis of the memo and submissions made for the appellant.

2. Whether any pending interlocutory applications should be disposed of 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 any substantive legal doctrine, precedent, or separate statutory test governing withdrawal; it records the appellant’s request and the Court’s order disposing of the appeal as withdrawn.

The Court recorded that counsel had filed a withdrawal memo and that the GPA holder had signed it and confirmed the decision was conscious.

On that basis, the Court accepted the request and placed the oral submissions and memo on record.

As the appeal was withdrawn, it also disposed of any pending interlocutory applications.

The Karnataka High Court directed that all pending interlocutory applications, if any, also stood disposed of.