Shivashankar Amarannavar, J
Learned counsel for the appellant files a memo seeking withdrawal of the appeal, with liberty to file fresh petition. The memo reads thus;
“The undersigned counsel for the appellant herein submits that office has raised objections in respect of maintainability. Therefore, the appellant may be permitted to withdraw the above appeal with liberty to file fresh petition, in the interest of justice.”
In view of the memo, the appeal is dismissed as withdrawn, with liberty to file fresh petition.
Registry is directed to return the documents to the counsel for the appellant.
