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Nagipogu Sowbhagyamma vs Erri Nirmala
2021 Latest Caselaw 1337 AP

Citation : 2021 Latest Caselaw 1337 AP
Judgement Date : 3 March, 2021

Andhra Pradesh High Court - Amravati

Nagipogu Sowbhagyamma vs Erri Nirmala on 3 March, 2021

Bench: B Krishna Mohan

      THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

I.A.No.1 of 2021 IN/AND SECOND APPEAL No.766 OF 2018

COMMON JUDGMENT:

The I.A.No.1 of 2021 is filed by the petitioner/appellant to

withdraw the S.A.No.766 of 2018 with liberty to avail the

remedies available to her under law.

Having heard the learned counsel for the

petitioner/appellant and the averments made in the affidavit, the

application is allowed.

Consequently, the Second Appeal is dismissed as withdrawn

with liberty to avail the remedies available to the appellant under

law. No order as to costs.

As a sequel, miscellaneous petitions pending, if any, shall

stand closed.

______________________ JUSTICE B.KRISHNA MOHAN Date : 03.03.2021.

SPP

THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

Second Appeal No.766 of 2018

Date : 03.03.2021 SPP

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