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Judgment
10 paragraphs · 143 wordsJyoti Mulimani, J
Smt.Sohani Holla., counsel for the appellant has appeared in person.
Counsel submits that Smt.Saraswatamma - appellant is physically present before the Court and her presence may be taken note of.
Submission is noted.
Counsel further submits that I.A.No.1/2025 may be dismissed as not pressed.
Submission is noted. I.A.No.1/2025 is dismissed as not pressed.
Counsel for the appellant submits that a memo has been filed stating that the appeal may be dismissed as withdrawn. Counsel therefore, submits that the memo may be placed on record and the appeal may be dismissed as withdrawn.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 submits that a conscious decision is taken about withdrawal of the appeal.
The oral submission and the memo is placed on record.
The Regular First Appeal is dismissed as withdrawn.
The Registry concerned is hereby directed to send the original records to the Trial Court.