Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

Routhu Dhanunjaya Naidu, vs Maradana Babji Naidu,
2021 Latest Caselaw 3106 AP

Citation : 2021 Latest Caselaw 3106 AP
Judgement Date : 18 August, 2021

Andhra Pradesh High Court - Amravati

Routhu Dhanunjaya Naidu, vs Maradana Babji Naidu, on 18 August, 2021

        HON'BLE SRI JUSTICE M. VENKATA RAMANA

              SECOND APPEAL No.231 OF 2020

JUDGMENT:

Sri K.Subrahmanyam, learned counsel for the appellants,

represents that this matter is adjusted outside the Court and

requests permission to withdraw this appeal. Permission is

granted.

2. In the circumstances, this Second Appeal is dismissed as

withdrawn. No costs. All pending petitions stand closed.

Interim orders, if any, stand closed.

___________________________ M. VENKATA RAMANA, J August 18, 2021 vasu

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs