AIR 2016 HYDERABAD 180 ::(2016) 4 CivilCourtC 363 ::(2017) 2 CurCC 207 ::(2016) 5 AndhLD 472

Hyderabad High Court

Hon'ble Judge(s): A. Rajasheker Reddy , J

Civil P.C. (5 of 1908) , O.23 R.1(3)— Withdrawal of interlocutory application - Principle underlying O. 23, R. 1(3) as to obtaining permission of Court to file fresh suit in respect of same subject-matter, is applicable to interlocutory applications also as same is based on public policy - Interlocutory application withdrawn without permission to file fresh application - Fresh application, not maintainable. AIR 1987 SC 88, Foll. (Para 9)