Valeti Bhanu Prasad, vs Chidipothu Venkateswarlu,
2022 Latest Caselaw 9381 AP

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     THE HON'BLE SRI JUSTICE A.V. SESHA SAI

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

I.A.No.1 OF 2022 IN/AND A.S. No. 746 OF 2015

JUDGMENT:(per A.V. Sesha Sai, J)

The I.A.No.1 of 2022 is filed under Order 23 Rule 1

read with Section 151 CPC, seeking permission of this

Court to withdraw the Appeal Suit No.746 of 2015.

None opposed the petition.

For the reasons stated in the accompanying affidavit,

the Interlocutory Application is allowed and permission to

withdraw the Appeal Suit is accorded.

Accordingly, the Appeal suit is dismissed as

withdrawn. No order as to costs.

As a sequel, pending miscellaneous petitions, if any,

stand closed.

__________________ A.V. SESHA SAI, J

_________________________________ DUPPALA VENKATA RAMANA, J

Date: 06.12.2022 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

I.A.No.1 OF 2022 IN/AND A.S. No.746 OF 2015 (per A.V. Sesha Sai, J)

Date: 06.12.2022

Ks