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Judgment
5 paragraphs · 92 wordsShivashankar Amarannavar, J
1.
Learned counsel for appellant files a memo seeking withdrawal of the appeal with liberty to file RPFC. The memo reads thus:
“The undersigned hereby submits & prays that this Hon’ble Court be pleased to permit the Appellant to withdraw the above appeal with a liberty to file R.P.F.C. & order to Return the documents in the interest of justice.”
2.
In view of the memo, appeal is dismissed as withdrawn with liberty as prayed.
3.
Registry is directed to return the documents to the learned counsel for appellant.