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Cheeli Nageswara Rao vs Vemuri Sudhakar Rao
2021 Latest Caselaw 3200 AP

Citation : 2021 Latest Caselaw 3200 AP
Judgement Date : 26 August, 2021

Andhra Pradesh High Court - Amravati

Cheeli Nageswara Rao vs Vemuri Sudhakar Rao on 26 August, 2021

      THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                 SECOND APPEAL No.807 of 2015

JUDGMENT:

In view of the memo dated 07.08.2021 filed on behalf of

learned counsel for the appellant and in view of the

representation on behalf of the appellant by Sri

V.S.R.Anjaneyulu, learned Senior Counsel for the appellant and

on behalf of the respondents by Sri Narasimha Rao Gudiseva,

learned counsel for the respondents that the matter is

compromised, permission is granted to withdraw the second

appeal.

2. Accordingly, this second appeal is dismissed as withdrawn.

No costs.

3. Consequently, miscellaneous petitions pending if any, shall

stand closed.

4. Interim orders granted earlier if any, stand vacated.

_____________________ M.VENKATA RAMANA, J Date: 26.08.2021 Pab

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