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Sri Yelikapati Yohan vs Sri Chava Narayana Anr
2021 Latest Caselaw 740 AP

Citation : 2021 Latest Caselaw 740 AP
Judgement Date : 9 February, 2021

Andhra Pradesh High Court - Amravati

Sri Yelikapati Yohan vs Sri Chava Narayana Anr on 9 February, 2021

Bench: M.Venkata Ramana

       THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                    C.M.A.No.1463 OF 2008

JUDGMENT:

Sri B.Parameswara Rao, learned counsel for the appellant,

seeks permission to withdraw this appeal.

2. Sri Naresh Byrapaneni, learned Standing Counsel for

respondent No.2, appeared on line.

3. In the circumstances, permission is accorded.

4. Accordingly, this Civil Miscellaneous Appeal is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

________________________________ JUSTICE M.VENKATA RAMANA Date: 9.2.2021 AMD

THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

C.M.A.No.1463 OF 2008

DATE : 9.2.2021

AMD

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