The appeal was disposed of as withdrawn after the appellants’ conscious decision.

The appellants filed a regular first appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908

At the hearing, their counsel informed the Court that the appellants, represented by their GPA holder, had filed a signed memo seeking withdrawal of the appeal.

The GPA holder confirmed that the withdrawal reflected a conscious decision and that he would not seek review or modification of the withdrawal order.

1. Whether the appeal should be disposed of as withdrawn on the appellants’ request

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

The appeal was brought under Section 96 read with Order XLI Rule 1 CPC.

The judgment does not identify or apply a separate statutory test or precedent governing withdrawal; it records the appellants’ conscious request to withdraw and disposes of the appeal on that basis.

The Court accepted the signed withdrawal memo after hearing counsel and confirming with the GPA holder that the decision to withdraw was conscious and that no review or modification would be sought.

Having recorded that confirmation, the Court placed the memo and oral submission on record and treated them as sufficient grounds to dispose of the appeal as withdrawn.

It also disposed of all pending interlocutory applications, if any, as a consequence of the appeal’s disposal.