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M.Brahma Reddy vs Union Of India
2021 Latest Caselaw 1251 AP

Citation : 2021 Latest Caselaw 1251 AP
Judgement Date : 1 March, 2021

Andhra Pradesh High Court - Amravati

M.Brahma Reddy vs Union Of India on 1 March, 2021

Bench: M.Venkata Ramana

          THE HON'BLE SRI JUSTICE M.VENKATA RAMANA


           CIVIL MISCELLANEOUS APPEAL No.16 of 2021


JUDGMENT:

At request of learned counsel for the appellants,

permission is granted to withdraw this C.M.A with liberty to file

fresh C.M.A.

2. Accordingly, this Civil Miscellaneous 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withdrawn.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: 01.03.2021 Pab

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