Smt S Venkatlakshmy vs Boppana Gangadhram
2022 Latest Caselaw 9487 AP

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

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

A.S. No. 1324 OF 2017

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

In view of the Memo, dated 17.11.2022 filed by the

learned counsel for the appellant, seeking permission of

this Court to withdraw the Appeal Suit, permission is

accorded.

The Appeal suit is dismissed as withdrawn.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: 08.12.2022 Ks

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

A.S. No.1324 OF 2017 (per A.V. Sesha Sai, J)

Date: 08.12.2022

Ks