Veluru Munisekhar vs Veluru Srinivasulu,
2021 Latest Caselaw 5041 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

APPEAL SUIT No.846 OF 2016

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

Pursuant to a letter, dated 22.11.2021, filed by the learned

counsel for the appellants to the Registrar (Judicial), the matter is

listed under the caption "For withdrawal".

2. A perusal of the proceeding sheet discloses that by order,

dated 13.10.2016, the common High Court at Hyderabad granted

interim stay of passing of final decree alone and further directed

that all other proceedings shall go on, which was extended until

further orders on 02.02.2017.

3. Sri V.Siva Prasada Reddy, learned counsel for the appellants,

seeks permission to withdraw this appeal meaning thereby, that

the preliminary decree will be in force and the Court below will

proceed with the final decree.

4. Permission, as sought for, is accorded.

5. Accordingly, this Appeal Suit is dismissed as withdrawn.

Interim stay granted on 13.10.2016 in A.S.M.P.No.2041 of 2016

and further extended until further orders on 02.02.2017 are

hereby vacated. 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 RAVI NATH TILHARI

Date : 07.12.2021 AMD

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

APPEAL SUIT No.846 OF 2016

Date : 07.12.2021

AMD