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Penkey Vijaya Kumari vs The Gran Panchayat, Turangi
2022 Latest Caselaw 3838 AP

Citation : 2022 Latest Caselaw 3838 AP
Judgement Date : 8 July, 2022

Andhra Pradesh High Court - Amravati

Penkey Vijaya Kumari vs The Gran Panchayat, Turangi on 8 July, 2022

           THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI


                     Appeal Suit No. 80 of 2012

JUDGMENT:

Sri T. Sreedhar, learned counsel appearing for the appellant

submitted that he was instructed by the appellant to withdraw the

appeal as she has no interest in prosecuting the appeal. He further

submitted that he has filed letter, dated 07.06.2022, in the Registry to

that effect.

2. The letter, dated 07.06.2022, has been placed on record.

Perused the letter, dated 07.06.2022.

3. In view of the submission of the learned counsel for the

appellant and the letter, dated 07.06.2022, this appeal suit is

dismissed as withdrawn.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________ B.S BHANUMATHI, J 08th July, 2022 RAR

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