AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 32 wordsInterlocutory Application No.23940 of 2022 has been preferred on behalf of the appellant seeking liberty to withdraw the instant appeals.
The application is allowed.
The Civil Appeals are, accordingly, dismissed as withdrawn.
