The Appeal Is Disposed of as Withdrawn Following the Appellant’s Conscious Decision

The appellant, represented by his General Power of Attorney holder, filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure

At the hearing, appellant’s counsel submitted that a memo had been filed seeking withdrawal of the appeal; the GPA holder had signed it and confirmed that the decision to withdraw was conscious

The Court recorded the oral submission and memo

Whether the appeal should be disposed of as withdrawn pursuant to the appellant’s memo and submission

Whether any pending interlocutory applications required separate orders upon disposal of the appeal

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

The judgment does not discuss or apply any substantive statutory provision, precedent, or articulated doctrine governing withdrawal; it records the appellant’s request and disposes of the appeal accordingly

The Court noted that the GPA holder had signed the withdrawal memo and confirmed that the decision to withdraw was conscious

Having placed the oral submission and memo on record, the Court accepted the request and disposed of the appeal as withdrawn

It did not address the merits of the underlying dispute.

All pending interlocutory applications, if any, were also disposed of as a consequence