The appeal was disposed of as withdrawn following the appellant’s conscious decision.

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

At the hearing, the appellant’s counsel submitted that a memo signed by the GPA holder sought withdrawal of the appeal. Counsel confirmed that the decision to withdraw was conscious and that the appellant would not seek review or modification of the resulting order

Whether the appeal should be disposed of as withdrawn on the basis of the memo and counsel’s submissions

Whether any pending interlocutory applications should be disposed of upon withdrawal of the appeal

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

The Court acted on the appellant’s communicated, conscious decision to withdraw the appeal

The Court recorded that the GPA holder had signed the withdrawal memo and that counsel confirmed the appellant’s conscious decision to withdraw, including the stated intention not to seek review or modification of the order

In light of those submissions, the Court accepted the memo and did not adjudicate the appeal on its merits. It also disposed of any pending interlocutory applications as a consequence of the appeal’s disposal

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