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Tummala Seetha Rama Lakshmi vs Majji Kotama Swamy
2021 Latest Caselaw 5040 AP

Citation : 2021 Latest Caselaw 5040 AP
Judgement Date : 7 December, 2021

Andhra Pradesh High Court - Amravati

Tummala Seetha Rama Lakshmi vs Majji Kotama Swamy on 7 December, 2021

         THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                   SECOND APPEAL No.503 of 2021

JUDGEMENT:

Heard Sri P.Raja Sekhar, learned counsel for the appellant.

2. In the circumstances, permission is granted to withdraw the

second appeal without prejudice to the rights and contentions of

both the parties with reference to the disputes in question and it is

stated to be the subject matter of S.A.No.419 of 2021.

3. Subject to the above preservation, the Second Appeal is

dismissed as withdrawn. No costs.

4. Registry is directed to return certified copies of decrees and

judgments of both the Courts below to the learned counsel for the

appellant, within seven days from now.

5. Consequently, miscellaneous petitions pending if any, shall

stand closed.

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

_____________________ M.VENKATA RAMANA, J Date: 07.12.2021 Ssp/Pab

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