Padam Lochan Agarwal vs Rajiv Agarwal
2013 Latest Caselaw 4831 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL No. - 104 of 2012
 

 
Appellant :- Padam Lochan Agarwal
 
Respondent :- Rajiv Agarwal
 
Counsel for Appellant :- R.K. Mishra
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

          Sri R.K. Mishra, learned counsel for the Defendant-Appellant states that the  Defendant-Appellant does not want to pursue the Appeal any further and he wants to withdraw the same, and therefore, the Appeal may be dismissed as withdrawn.

        Civil Misc. Withdrawal Application No. 202237 of 2013 has been filed on behalf of the Defendant-Appellant making similar prayer.  The said Application is supported by an Affidavit sworn by Padam Lochan Agarwal, stated to be the Defendant-Appellant in the Appeal.

       In view of the statement made above, and in view of the averments made in the aforementioned Withdrawal Application and its supporting Affidavit, the Appeal is dismissed as withdrawn.

       Interim order, if any, stands vacated.

       It is made clear that no liberty is being given to the Defendant-Appellant to file fresh Appeal on the same cause of action.

Order Date :- 1.8.2013

Priyanka