CHAKRAVARTHY Vs. NANJAPPA

JUDGEMENT

(1.) THE Learned Counsel for the Appellant/1st Defendant has made an endorsement that the Appellant may be permitted to withdraw the Second Appeal.

(2.) IN view of the said endorsement made in the material papers of the Second Appeal and recording the same, the Second Appeal is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition is closed.