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Judgment
6 paragraphs · 101 wordsH.T. Narendra Prasad, J
Learned counsel appearing for the appellant has filed a memo dated 03.01.2024 seeking leave of this Court to withdraw this appeal with liberty to approach the appropriate legal forum.
Memo dated 03.01.2024 is taken on record.
The above appeal is dismissed as withdrawn with liberty to approach the appropriate legal forum.
Office is directed to refund the Court fee in favour of the appellant, after due verification.
The registry is directed to return the certified copy of the appeal papers to the appellant after retaining the xerox copy of the same, forthwith.