AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 80 words
C. Hari Shankar, J.
1.
After some hearing, Mr. Pranav Prasoon, learned Counsel for appellant seeks leave to withdraw this appeal as he submits that he would move an application before the learned Single Judge under Order XXXIX Rule 4 of the Code of Civil Procedure, 1908 seeking vacation of the order under challenge.
2.
Leave and liberty is granted as aforesaid, without expressing any opinion on the merits of the matter.
3.
The appeal is disposed of as withdrawn.