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Ulavala Chandrakala, vs Padala Subba Reddy,
2023 Latest Caselaw 1841 AP

Citation : 2023 Latest Caselaw 1841 AP
Judgement Date : 10 April, 2023

Andhra Pradesh High Court - Amravati

Ulavala Chandrakala, vs Padala Subba Reddy, on 10 April, 2023

Bench: T Mallikarjuna Rao

          HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                      I.A.No.1 of 2023 in/and

                        A.S.No.886 of 2015

JUDGMENT:

1. When the matter is taken up for hearing, learned counsel for the

appellant submitted that he has filed an application in I.A.No.1 of

2023 seeking permission for withdrawal of the appeal.

2. Heard learned counsel for the appellant.

3. Perused the record.

4. Recording the submission made by learned counsel for the

appellant, the appellant is permitted to withdraw the appeal.

5. Accordingly, the appeal is dismissed as withdrawn. No costs.

6. Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

_ T. MALLIKARJUNA RAO, J

Date: 10.04.2023 MH

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.886 of 2015

Date 10.04.2023

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Ulavala Chandrakala, vs Padala Subba Reddy,
2023 Latest Caselaw 1841 AP

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Ulavala Chandrakala, vs Padala Subba Reddy,2023 Latest Caselaw 1841 AP

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Ulavala Chandrakala, vs Padala Subba Reddy,
2023 Latest Caselaw 1841 AP