Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

M. Rajamanickam, vs G.Ramesh Naidu,
2022 Latest Caselaw 554 AP

Citation : 2022 Latest Caselaw 554 AP
Judgement Date : 1 February, 2022

Andhra Pradesh High Court - Amravati

M. Rajamanickam, vs G.Ramesh Naidu, on 1 February, 2022

      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                     A.S.No.647 of 2015

JUDGMENT:

Sri K. Ramamohan, learned counsel for the appellant had

filed a memo stating that he has been informed by the appellant

that the appeal has been settled out of the court and seeks

permission to withdraw the appeal.

2. In view of the above memo, the appeal is dismissed as

withdrawn. There shall be no order as to costs.

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

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

01.02.2022 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

A.S.No.647 of 2015

01.01.2022

BSM

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs