Citation : 2021 Latest Caselaw 1692 AP
Judgement Date : 22 March, 2021
HON'BLE SRI JUSTICE A.V.SESHA SAI
&
HON'BLE MS JUSTICE J.UMA DEVI
C.M.A.109 OF 2019
JUDGMENT(Per AVSS,J)
The learned counsel for the appellant, on instructions, seeks
permission of this court to withdraw the Appeal.
Permission is accorded.
Accordingly, the Civil Miscellaneous Appeal is dismissed as
withdrawn. No order as to costs.
Miscellaneous Applications pending, if any, shall stand closed in
consequence.
______________ A.V.SESHA SAI,J ______________ J.UMA DEVI, J 22ND MARCH,2021 TSNR
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!