MATHEW ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard both sides. Learned counsel for appellants submitted that the appellants are not pursuing this matter and hence they may be permitted to withdraw this appeal. This Submission is recorded.

(2.) Learned counsel for appellants submitted that the documents produced may be directed to be returned to the appellants since there is a proposal for partition of the property in the family. The said prayer is not opposed.