The appeal was disposed of as withdrawn after the appellant confirmed a conscious decision to withdraw.

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, 1908.

At the hearing, appellant’s counsel sought to withdraw the appeal and submitted that the appellant had made a conscious decision to do so.

The GPA holder had signed the withdrawal memo.

1. Whether the appeal should be disposed of as withdrawn on the basis of the appellant’s memo and counsel’s submission

2. Whether any pending interlocutory applications should be disposed of following withdrawal of the appeal

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

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

The Court recorded that the GPA holder had signed the withdrawal memo and that counsel confirmed the decision was conscious, adding that the appellant would not seek review or modification of the withdrawal order.

On that basis, the Court accepted the memo and disposed of the appeal as withdrawn.

As a consequence, it also disposed of any pending interlocutory applications.

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