Smt. Mydu Veni vs Karri Satyananda Rao
2022 Latest Caselaw 9817 AP

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        THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR

                     SECOND APPEAL No.966 OF 2016

ORDER:

01. O.S.1537 of 2005, is a suit for Partition. After due trial, the Suit

was dismissed. Plaintiff preferred first Appeal in A.S.63 of 2012. After

due contest, first Appellate Court agreed with the Judgment of the Trial

Court and dismissed the Suit. The present Second Appeal is filed by the

Plaintiff.

02. Learned counsel for the Appellant is in attendance and seeks

permission to withdraw the Second Appeal. Notice on Respondent was

served in this Appeal long time ago and none put in appearance.

03. In the result, this Second Appeal is dismissed as withdrawn. No

order as to costs.

Consequently, miscellaneous petitions if any, stands closed. The

interim stay if any granted is hereby vacated.

__________________________ JUSTICE DR.V.R.K.KRUPA SAGAR

Date :22.12.2022

GRL

THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR

S.A.No.966 of 2016

Date : 22.12.2022

GRL.