Telangana High Court
M/S Sahasra Infra vs Smt. N. Jamuna Rani on 16 December, 2022
Bench: Shameem Akther, Nagesh Bheemapaka
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
CIVIL MISCELLANEOUS APPEAL Nos.175 AND 117 OF 2020
COMMON JUDGMENT: (Per Hon'ble Dr.SA,J)
Learned counsel for the appellant seeks permission of this
Court to withdraw the appeals and he has filed letters, dated
08.12.2022
, before the Registry to that effect.
2. In view of the submission made by the learned counsel for the appellant and the letters, dated 08.12.2022, filed before the Registry, permission is accorded.
3. Accordingly, the appeals are dismissed as withdrawn.
Miscellaneous Petitions, if any, pending in these appeals shall stand closed. There shall be no order as to costs.
_______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 16.12.2022 MD