The appeal was disposed of as withdrawn following the appellant’s conscious decision.

The appellant had filed a Regular First Appeal under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908.

At the hearing, counsel submitted that the appellant had filed a memo seeking withdrawal of the appeal, signed by the appellant’s GPA holder.

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

The Court recorded the oral submission and memo.

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 Whether the appeal should be disposed of as withdrawn on the basis of the appellant’s memo and counsel’s submission that the decision was conscious.

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 cite any separate statutory provision, precedent, or substantive legal doctrine governing withdrawal; the Court proceeded on the appellant’s stated conscious decision to withdraw the appeal.

The Court accepted counsel’s submission that the withdrawal memo had been signed by the appellant’s GPA holder and that the decision to withdraw was conscious.

On that basis, it placed the memo and oral submission on record and disposed of the appeal as withdrawn.

Since the appeal was withdrawn, the Court also disposed of all pending interlocutory applications, if any.

The Court ordered that all pending interlocutory applications, if any, also stood disposed of.