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Indian Bank Medarmetla vs Coastal Tobacco Company ...
2022 Latest Caselaw 1001 AP

Citation : 2022 Latest Caselaw 1001 AP
Judgement Date : 23 February, 2022

Andhra Pradesh High Court - Amravati

Indian Bank Medarmetla vs Coastal Tobacco Company ... on 23 February, 2022

          HON'BLE SRI JUSTICE SUBBA REDDY SATTI

APPEAL SUIT No.1927 OF 1998

JUDGMENT:-

Sri Sreedhar Valiveti, learned counsel for the appellant-

bank represented that the subject loan account was closed, as

such no cause survives for adjudication and he sought

permission of this Court to withdraw the present appeal.

2. Permission is accorded.

3. Accordingly this Appeal Suit is dismissed as withdrawn.

No order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

_______________________________ JUSTICE SUBBA REDDY SATTI Date : 23.02.2022

IKN

HON'BLE SRI JUSTICE SUBBA REDDY SATTI

APPEAL SUIT No.1927 of 1998 23.02.2022

IKN

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