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Venkata Sai Chitrakala Mandir vs Suresh Productions
2021 Latest Caselaw 1250 AP

Citation : 2021 Latest Caselaw 1250 AP
Judgement Date : 1 March, 2021

Andhra Pradesh High Court - Amravati

Venkata Sai Chitrakala Mandir vs Suresh Productions on 1 March, 2021

Bench: M.Venkata Ramana

          THE HON'BLE SRI JUSTICE M.VENKATA RAMANA


           CIVIL MISCELLANEOUS APPEAL No.774 2018


JUDGMENT:

Sri T.Seetharamaiah, learned counsel for the appellant

represents that this matter is settled outside the Court and seeks

permission to withdraw.

2. Permission is granted.

3. Accordingly, this Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs.

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

5. Miscellaneous applications pending if any, shall stand

closed.

_____________________ M.VENKATA RAMANA, J Date: 01.03.2021 Pab

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