Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

Shaik Nagoor Miran vs Shaik Naib Rasool,
2022 Latest Caselaw 1129 AP

Citation : 2022 Latest Caselaw 1129 AP
Judgement Date : 3 March, 2022

Andhra Pradesh High Court - Amravati

Shaik Nagoor Miran vs Shaik Naib Rasool, on 3 March, 2022

              THE HONOURABLE SRI JUSTICE D.RAMESH

APPEAL SUIT NO.1023 OF 2013

JUDGMENT:-

During the course of hearing, learned counsel appearing on

behalf of the appellant prayed the court to accord permission to

withdraw the appeal suit.

Permission is accorded.

Accordingly, the appeal suit is dismissed as withdrawn. There

shall be no order as to costs.

As a sequel, all the pending miscellaneous applications, if any,

are closed.

______________________ JUSTICE D.RAMESH

Date: 03.3.2022 RD

THE HONOURABLE SRI JUSTICE D.RAMESH

APPEAL SUIT NO.1023 OF 2013

03.3.2022

RD

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs