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M.Jayaramaiah vs M.Krishna Murhty
2021 Latest Caselaw 3836 AP

Citation : 2021 Latest Caselaw 3836 AP
Judgement Date : 29 September, 2021

Andhra Pradesh High Court - Amravati

M.Jayaramaiah vs M.Krishna Murhty on 29 September, 2021

        THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                SECOND APPEAL No.92 of 2004

JUDGMENT:

Ms.Bharatha Lakshmi, learned counsel for Sri P.V.Vidya

Sagar, learned counsel for the appellant, represents that the

appellant is not intending to prosecute this appeal further and

requests to dismiss the appeal as not pressed.

2. In view of this representation, this Second Appeal is

dismissed as not pressed. 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: 29.09.2021

Pab

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