LEELAVATHI Vs. NEW TAJ MAHAL

JUDGEMENT

(1.) Heard the learned counsel for appellant.

(2.) The learned counsel for the appellants has filed memo seeking withdrawal of the appeal. The said memo is signed by the learned counsel for the appellants and appellants no.1 and 2.

(3.) In view of the memo, the appeal is dismissed as withdrawn with liberty to re-present the plaint before the appropriate forum.