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Pogula Uma Maheswara Rao vs Pogula Vijaya Kumari
2022 Latest Caselaw 580 AP

Citation : 2022 Latest Caselaw 580 AP
Judgement Date : 2 February, 2022

Andhra Pradesh High Court - Amravati
Pogula Uma Maheswara Rao vs Pogula Vijaya Kumari on 2 February, 2022
      THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
                        AND
      THE HON'BLE DR.JUSTICE K.MANMADHA RAO

                    F.C.A. No.174 OF 2019

JUDGMENT:

(per the Hon'ble Sri Justice C.Praveen Kumar)

Learned counsel for the appellant seeks permission of

the Court to withdraw the appeal. Permission, as sought

for, is accorded. Accordingly, F.C.A. is dismissed as

withdrawn.

No order as to costs of the appeal.

Miscellaneous petitions pending, if any, in the appeal

stand disposed of.

______________________________ JUSTICE C.PRAVEEN KUMAR

__________________________________ Dr.JUSTICE K.MANMADHA RAO 02.02.2022 DRK

THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HON'BLE DR.JUSTICE K.MANMADHA RAO

F.C.A. No.174 OF 2019 (per Hon'ble Sri Justice C.Praveen Kumar)

02.02.2022

 
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