Citation : 2022 Latest Caselaw 6669 AP
Judgement Date : 9 September, 2022
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
SECOND APPEAL NO.279 of 2012
JUDGMENT:-
Learned counsel for the appellant is in attendance. It is
submitted that even as per the earlier proceedings, respondents
died and so far no steps have been taken. In these circumstances,
learned counsel for the appellant seeks permission to withdraw this
appeal. The learned counsel also submits a memo to this effect
was already filed.
In the circumstances referred above, 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dismissed as withdrawn.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
THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
SECOND APPEAL NO.279 of 2012 09.09.2022
SKB
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