Chekuru Dhanunjaya Naidu, ... vs Paladugu Bharathi Chekuru ...
2022 Latest Caselaw 9204 AP

            THE HON'BLE SRI JUSTICE M.GANGA RAO
                            AND
             THE HON'BLE SRI JUSTICE V.SRINIVAS

             FAMILY COURT APPEAL No. 59 OF 2009


JUDGMENT:

Sri J.Harinadh, learned counsel representing Sri

C.Masthan Naidu, learned counsel for the appellant on record,

states that he received instructions from the appellant that he

does not want to continue the appeal proceedings. Hence, he

seeks permission of this Court to withdraw the appeal.

Permission is accorded.

Accordingly, the Family Court Appeal is dismissed as

withdrawn. No order as to costs.

As a sequel to it, Miscellaneous Applications, if any,

pending in this appeal shall also stand dismissed.

________________________ JUSTICE M.GANGA RAO

_____________________ JUSTICE V.SRINIVAS 30th November, 2022 anr

THE HON'BLE SRI JUSTICE M.GANGA RAO AND THE HON'BLE SRI JUSTICE V.SRINIVAS

FAMILY COURT APPEAL No. 59 OF 2009

30th November, 2022

anr