Expand

January February March April May June July August September October November December

Mannemela Annamma vs Mannemela Gopala Reddy
2021 Latest Caselaw 859 AP

Citation : 2021 Latest Caselaw 859 AP
Judgement Date : 15 February, 2021

Andhra Pradesh High Court - Amravati

Mannemela Annamma vs Mannemela Gopala Reddy on 15 February, 2021

Bench: M.Venkata Ramana

          THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                    APPEAL SUIT No.553 of 1992


JUDGMENT:

At request of Sri E.V.V.S.Ravi Kumar, learned counsel for the

appellant, permission is granted to withdraw this appeal.

2. Therefore, this appeal is dismissed as withdrawn. No costs.

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

4. Miscellaneous applications pending if any, shall stand closed.

_____________________ M.VENKATA RAMANA, J Date: 15.02.2021 Pab

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IJJ