AREPU ANANTHA LAKSHMI S.(D) BY LRS. Vs. M/S. SHAH BOOMAJI LALCHAND
LAWS(SC)-2017-2-165
SUPREME COURT OF INDIA
Decided on February 21,2017

Arepu Anantha Lakshmi S.(D) By Lrs. Appellant
VERSUS
M/S. Shah Boomaji Lalchand Respondents

JUDGEMENT

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 The civil appeal is, accordingly, dismissed as withdrawn.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.;


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