M/S. J.K. Tyres And Industries ... vs M/S. Krishna Tyres
2023 Latest Caselaw 1797 AP

              THE HON'BLE SRI JUSTICE M.GANGA RAO
                                  AND
  THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                     APPEAL SUIT No.882 of 2010

JUDGMENT: (Per Hon'ble Sri Justice M. Ganga Rao)

       Pursuant to a mention made by to post the appeal under the
caption 'for withdrawal' and upon granting such request, the matter
came up today under the caption "For Withdrawal'.

       Learned counsel for the appellant seeks permission to withdraw
the appeal.

       Permission is accorded.

       Accordingly, the appeal is dismissed as withdrawn. There shall
be no order as to costs. Interim order, if any, stands vacated.

       Interlocutory applications pending, if any, shall also stand

dismissed.

                                              ________________________
                                             JUSTICE M.GANGA RAO


                            _______________________________________
                           JUSTICE DUPPALA VENKATA RAMANA

03.04.2023

Vjl

THE HON'BLE SRI JUSTICE M.GANGA RAO AND THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

A.S.No.882 of 2010 (per MGR,J)

03.04.2023

Vjl