Arepu Anantha Lakshmi S. (D) by LRS. Vs. M/s. Shah Boomaji Lalchand
[Civil Appeal No. 5233 of 2008]
KURIAN, J.
1. The learned counsel for the appellants, on instruction, seeks permission to withdraw this appeal, since the premises in question has already been handed over to the appellants in the year 2014.
2. The civil appeal is, accordingly, dismissed as withdrawn.
3. Pending interlocutory applications, if any, stand disposed of.
No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
New Delhi;
February 21, 2017.
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