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Vemula Radhika vs Kota Sujathamma
2021 Latest Caselaw 667 AP

Citation : 2021 Latest Caselaw 667 AP
Judgement Date : 5 February, 2021

Andhra Pradesh High Court - Amravati

Vemula Radhika vs Kota Sujathamma on 5 February, 2021

Bench: M.Venkata Ramana

                                                                     1




             THE HON'BLE SRI JUSTICE M.VENKATA RAMANA



                    APPEAL SUIT No.506 of 2019


JUDGMENT:

Sri J.Krishna Praneet, learned counsel for the appellants

represents that the matter is settled in Lok Adalat at Kovuru, Nellore

District and requests permission to withdraw this appeal.

Permission is granted.

Accordingly, the Appeal is dismissed as withdrawn. No costs.

Interim order granted earlier, if any, stands vacated.

All pending miscellaneous petitions, if any, shall stand closed.

_________________________ M.VENKATA RAMANA, J

05.02.2020 MP

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Vemula Radhika vs Kota Sujathamma
2021 Latest Caselaw 667 AP

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Vemula Radhika vs Kota Sujathamma2021 Latest Caselaw 667 AP

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Vemula Radhika vs Kota Sujathamma
2021 Latest Caselaw 667 AP