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Judgment
4 paragraphs · 80 words
These matters are taken up through Hybrid hearing.
Misc. Appeals Diary No. 2291/2026
1.
Sh. Umang Goyal, Counsel for the appellant, stated that possession of the subject property has been handed over by Respondent No. 1, and as such, the present appeal has become infructuous.
2.
The appellant seeks permission to withdraw the appeal to initiate proper legal proceedings against the respondent for restoration of the same. Accordingly, the appeal stands disposed of along with the pending applications, if any.