Sirra Swamy vs Sirra Bharathi,
2022 Latest Caselaw 1371 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

       THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

                                   AND

       THE HON'BLE Mr. JUSTICE G. RAMAKRISHNA PRASAD

            CIVIL REVISION PETITION No.1188 OF 2021

Sirra Swamy, S/o.Late Aswardhama,
Aged 50 years, Occ: Boot maker,
R/o.DSC, NAD Office, Naval Armament Depot,
NAD Post, Visakhapatnam.         ...                 Petitioner

                                     Versus

Sirra Bharathi, W/o.Swamy,
Aged 42 years, Occ: Household,
R/o.D.No.4-90, S.C. Colony, Baji Junction,
Gopalapatnam Post,
Visakhapatnam.                     ...               Respondent

Counsel for the petitioner : Mr. P. Rama Sharana Sharma, Advocate

Counsel for the respondent : Mr. A. K. Kishore Reddy, Advocate

ORAL JUDGMENT Date: 21.03.2022

(Per Hon'ble Mr. Justice G. Ramakrishna Prasad)

Heard Mr. P. Rama Sharana Sharma, learned counsel for the

petitioner and Mr. A. K. Kishore Reddy, learned counsel for the

respondent.

2. After hearing the learned counsel for the petitioner for

some time, learned counsel has made a request to withdraw the

present Civil Revision Petition.

3. Permission is accorded. Accordingly, the Civil Revision

Petition is dismissed as withdrawn. No costs.

4. Miscellaneous Applications, if any pending, stand

disposed of.

_______________________________ (AHSANUDDIN AMANULLAH, J)

________________________________ (G. RAMAKRISHNA PRASAD, J)

Dsh