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Bhumi Reddy Chinna Madannagari ... vs Akula Krishnaiah,
2021 Latest Caselaw 2875 AP

Citation : 2021 Latest Caselaw 2875 AP
Judgement Date : 4 August, 2021

Andhra Pradesh High Court - Amravati
Bhumi Reddy Chinna Madannagari ... vs Akula Krishnaiah, on 4 August, 2021
     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

APPEAL SUIT No.65 OF 2021

JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar)

In view of the letter, dated 30.7.2021, given by

Sri O.Manohar Reddy, learned counsel for the appellant, seeking

permission for withdrawal of the Appeal Suit, as the matter is

settled out of Court, the matter is listed under the caption "For

withdrawal".

2. Permission is accorded.

3. Accordingly, the Appeal Suit is dismissed as withdrawn.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Appeal Suit

shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

______________________________ JUSTICE B.KRISHNA MOHAN

Date : 4.8.2021 AMD

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

APPEAL SUIT No.65 OF 2021

Date : 4.8.2021

AMD

 
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