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Smt.Dharwada Bharathi Devi vs Charwada Venkatasubrahmanya ...
2021 Latest Caselaw 338 AP

Citation : 2021 Latest Caselaw 338 AP
Judgement Date : 22 January, 2021

Andhra Pradesh High Court - Amravati

Smt.Dharwada Bharathi Devi vs Charwada Venkatasubrahmanya ... on 22 January, 2021

Bench: M.Venkata Ramana

         THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                   APPEAL SUIT No.304 of 2018

JUDGMENT:

Sri K.Subrahmanyam, learned counsel for the appellants

requests permission to withdraw the appeal. He further represents

that a memo is already filed in the Registry to this effect.

2. In view of this representation, 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withdrawn.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: 22.01.2021 pab

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