PARAVVA Vs. SUVARNAVVA

JUDGEMENT

(1.) The learned counsel for the appellants has filed a memo seeking permission of this Court to withdraw the appeal with liberty to file the same before the jurisdictional Court.

(2.) In view of the memo, the appeal is dismissed as withdrawn with liberty as sought.

(3.) The office is directed to return the certified copy of the impugned order after taking the photocopy copy.