HARI CHARAN Vs. KAILASH CHAND & ANR

JUDGEMENT

(1.) Heard the learned counsel for appellant.

(2.) Learned counsel for appellant submitted that an application was filed by the appellant in the Court of District Judge for grant of succession certificate, however, the same was not pressed by his Counsel without his instruction. Since application was not pressed without any instruction, therefore, order dismissing the application as not pressed, was challenged by the appellant before the Single Bench by way of writ petition, but the same has been dismissed by the Single Bench. Hence, he has preferred this special appeal.

(3.) Learned counsel for appellant fairly and frankly submitted that he will move necessary application before the concerned Court for recalling of the order, therefore, he may be permitted to withdraw this special appeal as well as the writ petition, with liberty to move necessary application before the concerned Court.