Telangana High Court
Chilakala Laxmamma vs Edla Bhasakar Rao on 8 July, 2021
Bench: Challa Kodanda Ram
THE HON' BLE SRI JUSTICE CHALLA KODANDA RAM
SECOND APPEAL No. 188 OF 2018
JUDGMENT:
Learned counsel for the appellants filed the memo dated 23.06.2021 to withdraw the Second Appeal on account of the mutual understanding reached between the parties.
Since unopposed, the Second Appeal is dismissed as withdrawn. No costs.
Miscellaneous petitions, if any pending, shall stand closed.
____________________________ CHALLA KODANDA RAM, J 08th July 2021 ksld 2