Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

Marri Ravindranath Tagore, vs Marri Janakiramaiah
2021 Latest Caselaw 4406 AP

Citation : 2021 Latest Caselaw 4406 AP
Judgement Date : 29 October, 2021

Andhra Pradesh High Court - Amravati

Marri Ravindranath Tagore, vs Marri Janakiramaiah on 29 October, 2021

Bench: R Raghunandan Rao

      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                      A.S.No.162 of 2000

JUDGMENT:

Sri M.Chalapati Rao, learned counsel for the

appellant submits that the matter has been settled out of the

court and the appellant desires to withdraw the appeal.

A memo containing the signatures of the party/appellant

has also been placed on record.

2. Accordingly, the appeal is dismissed as withdrawn.

There shall be no order as to costs.

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

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

29.10.2021 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

A.S.No.729 of 2000

29.10.2021

BSM

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

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!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs