The appeal was disposed of as withdrawn after the appellant confirmed a conscious decision.

The appellant, represented by his GPA holder, sought withdrawal of the regular first appeal by memo.

Counsel confirmed that the decision to withdraw was conscious and that the appellant would not seek review or modification of the order.

The GPA holder had signed the memo.

Whether the appeal should be disposed of as withdrawn on the basis of the memo and the appellant’s stated conscious decision.

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

The judgment does not discuss any substantive legal rule, precedent, or specific provision governing withdrawal; it records the Court’s acceptance of the withdrawal request.

Counsel placed the withdrawal memo on record and confirmed that the appellant had consciously decided to withdraw the appeal.

The GPA holder had signed the memo, and counsel stated that the appellant would not seek review or modification of the resulting order.

On that basis, the Court accepted the request without examining the merits of the appeal.

The Court directed that any pending interlocutory applications also stand disposed of.