Pursuant To A Memo Filed By The ... vs Unknown
2022 Latest Caselaw 299 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE DR. JUSTICE K.MANMADHA RAO

CIVIL MISCELLANEOUS APPEAL No.85 OF 2021

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

Pursuant to a memo filed by the learned counsel for the

appellant 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withdrawn. 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.85 OF 2021

Date: 21.01.2022

Ivd