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
6 paragraphs · 92 wordsJyoti Mulimani, J
Sri.Lourdu Mariyappa.A., counsel for the appellants has appeared in person.
Counsel for the appellants submits that a memo has been filed stating that the appeal may be dismissed as withdrawn. Counsel therefore, submits that the memo may be placed on record and the appeal may be dismissed as withdrawn.
When queried, counsel Sri.Lourdu Mariyappa.A., submits that a conscious decision is taken to withdraw the appeal.
The oral submission made by counsel for the appellants and the memo is placed on record.
The Regular Second Appeal is dismissed as withdrawn.