Pursuant To A Letter vs Unknown
2022 Latest Caselaw 298 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE DR. JUSTICE K.MANMADHA RAO

CIVIL MISCELLANEOUS APPEAL No.831 OF 2014

JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar)

Pursuant to a letter, dated 07.12.2020, filed by the learned

counsel for the appellant to the Registrar (Judicial) seeking

permission to withdraw the appeal, the appeal is listed under the

caption 'for withdrawal'.

2. Permission, as sought for, is accorded.

3. Accordingly, the Civil Miscellaneous Appeal is dismissed as

withdrawn. Interim order, if any, shall stand vacated. There shall

be no order as to costs.

Miscellaneous petitions pending, if any, in this Appeal shall

stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_________________________________ DR. JUSTICE K.MANMADHA RAO

Date: 21.01.2022 Ivd

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE DR. JUSTICE K.MANMADHA RAO

CIVIL MISCELLANEOUS APPEAL No.831 OF 2014

Date: 21.01.2022

Ivd