A.V. SRINIVAS Vs. N. KEMPAIAH

JUDGEMENT

(1.) Learned counsel for the appellants has filed a memo for withdrawal of the appeal with liberty to urge all other contentions in O.S.No.148/2019 which is pending before the Additional Senior Civil Judge, Ramanagaram filed for the relief of declaration.

(2.) Learned counsel for the respondent No.1 would submit that the memo is not specific with regard to the liberty to urge all other contentions in O.S.No.148/2019. The counsel also would submit that direction may be given to the Trial Court to dispose of the matter as early as possible.

(3.) In view of the memo and the submissions made by learned counsel for both the parties, the appeal is dismissed as withdrawn with liberty to urge all other contentions which are relevant to the suit filed for the relief of declaration.