Learned Counsel For The vs Learned Counsel For
2022 Latest Caselaw 6666 AP

Citation : 2022 Latest Caselaw 6666 AP
Judgement Date : 9 September, 2022

Andhra Pradesh High Court - Amravati

Learned Counsel For The vs Learned Counsel For on 9 September, 2022

      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                    SECOND APPEAL NO.477 of 2018


JUDGMENT:-

        Learned counsel on both sides are in attendance.

        Learned counsel for the appellant seeks permission to

withdraw the Second Appeal as it has become infructurous.

         Learned          counsel   for   respondents   agreed   to   it.

Permission is granted.

Accordingly, this Second Appeal is dismissed as withdrawn.

There shall be no order as to costs.

Miscellaneous Applications, if any, pending in this Second

Appeal shall stand closed.

____________________________ JUSTICE DR V R K KRUPA SAGAR

Date: 09.09.2022 SKB Funish CC by 12.09.2022

THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

SECOND APPEAL NO.477 of 2018 09.09.2022

SKB

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