CHANDRAKANTH SHET Vs. SHIVAPRASAD

JUDGEMENT

(1.) IN view of the observations made by the office, learned counsel for the appellant seeks leave of this Court to withdraw the appeal and present it before the Court having jurisdiction. Hence, the registry to return the papers along with the Court fee to the learned counsel for the appellant to enable the learned counsel to present the same before the jurisdictional Court.

(2.) FOR the purpose of records, the appeal is treated as disposed of with liberty to present the appeal before the Court having jurisdiction. It is needless to mention the Court having jurisdiction will consider the fact that the appeal was pending before this Court while computing the limitation.