Mulagapati Veera Venkata Satya ... vs Adapa Ganga Bhavani
2022 Latest Caselaw 512 AP

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


                 APPEAL SUIT No.53 OF 2021


JUDGMENT :

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

Pursuant to the letter dated 19.01.2022 addressed by

M/s.Sodum Anvesha, learned counsel for the appellant to

the Registry to list the matter under the caption 'for

withdrawal', the present appeal is posted under the caption

'for withdrawal'. A reading of the contents of the letter

would show that the appellant does not want to prosecute

the case any more. The same is not objected to, by the

learned counsel for respondents. Hence, permission, as

sought for, is accorded, and the appeal is dismissed as

withdrawn. Consequently, interim orders, if any, shall

stand vacated.

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 31.1.2022 DRK

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

JUDGMENT in APPEAL SUIT No.53 OF 2021 (per Hon'ble Sri Justice C.Praveen Kumar)

31.1.2022