Vissavajjula Aditya Kumar vs Vissavajjula Bhanusri
2022 Latest Caselaw 1868 AP

             HON'BLE SRI JUSTICE A.V.SESHA SAI

& HON'BLE SRI JUSTICE RAVI CHEEMALAPATI

F.C.A. No. 29 of 2020

JUDGMENT: (Per Hon'ble Sri Justice A.V.Sesha Sai)

Learned counsel for the appellant seeks permission of

this Court to withdraw the appeal, reiterating the contents of

the letter dated 08.04.2022 addressed to the Registrar

(Judicial), High Court of Andhra Pradesh.

Permission as sought is accorded.

Accordingly, the appeal is dismissed as withdrawn. No

costs.

As a sequel, pending miscellaneous petitions, if

any, stand closed. Interim Orders, if any, stand vacated.

_________________________ JUSTICE A.V.SESHA SAI

_______________________________ JUSTICE RAVI CHEEMALAPATI

Dt: 19.04.2022.

RR

HON'BLE SRI JUSTICE A.V.SESHA SAI & HON'BLE SRI JUSTICE RAVI CHEEMALAPATI

(Per Hon'ble Sri Justice A.V.Sesha Sai)

F.C.A.No.29 of 2020

Dt: 19.04.2022

RR