AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 54 words
1.
Learned counsel appearing for the petitioner seeks to withdraw the Appeal on the ground of subsequent developments in respect of the subject property.
2.
C.M.A. No.308 of 2026, along with all connected applications, is accordingly dismissed as withdrawn. Interim orders, if any, shall stand vacated. There shall be no order as to costs.