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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5233 OF 2008

AREPU ANANTHA LAKSHMI S.(D) BY LRS.          Appellant(s)                                 VERSUS

M/S. SHAH BOOMAJI LALCHAND                   Respondent(s) J U D G M E N T

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 The civil appeal is, accordingly, dismissed as withdrawn.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