S. N. Variava, J. - (1.) Leave granted.
(2.) Heard parties.
(3.) This Appeal is against the Judgment dated 22nd January, 2004 passed by the High Court of Delhi. The Respondent had filed the Second Appeal. The Appellant (herein) filed cross-objections in that Appeal. When the Appeal reached hearing, the Respondent withdrew his Second Appeal. By the impugned Judgment, it has been held that as the Appeal has been withdrawn the cross-objections emanating from the Regular Second Appeal automatically cease to survive. On this reasoning, the cross-objection has been dismissed.;