Vedulla Lakshmi Narayana vs Vedulla Uma Bhandhavya
2022 Latest Caselaw 3266 AP

             HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
                                    AND

 HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

                            C.MA.No.87 of 2020


JUDGMENT : (Per Hon'ble Sri Justice U. Durga Prasad Rao)

      Ms. K.S.G. Padmavathi, representing Sri A. Surya Ramanjaneyulu,

learned counsel for the appellant seeks permission of this Court to withdraw

the C.M.A and also made an endorsement to that effect.


2.    Permission for withdrawal is accorded.


3.    Accordingly, this C.M.A is dismissed as withdrawn. No costs.

      As a sequel, interlocutory applications pending, if any, shall stand

closed.



                                               _________________________
                                               U.DURGA PRASAD RAO, J




                                          _____________________________
                                          G. RAMAKRISHNA PRASAD, J
01.07.2022

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HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND

HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD

C.MA.No.87 of 2020

01st July, 2022

krk