Citation : 2021 Latest Caselaw 4368 AP
Judgement Date : 27 October, 2021
THE HON'BLE SRI JUSTICE M.VENKATA RAMANA
SECOND APPEAL No.376 of 2015
JUDGMENT:
Heard Sri Aravala Sreenivasa Rao, learned counsel for the
appellants.
2. In view of his representation now and memo filed on
behalf of the appellants, this Second Appeal is dismissed as
withdrawn upon granting necessary permission. No costs.
3. Consequently, miscellaneous petitions pending if any, shall
stand closed.
4. Interim orders granted earlier if any, stand vacated.
_____________________ M.VENKATA RAMANA, J Date: 27.10.2021 Pab
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!