Raziya Khanam vs Rabiya Basri
2023 Latest Caselaw 169 AP

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      THE HON'BLE SRI JUSTICE A.V. SESHA SAI

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

A.S. No. 729 OF 2010

JUDGMENT:(per A.V. Sesha Sai, J)

In view of the letter dated 02.01.2023 filed by the learned

counsel for the appellant seeking permission of this Court to

withdraw the Appeal Suit, permission is accorded.

The Appeal Suit is dismissed as withdrawn. No order as to

costs.

Miscellaneous petitions, if any, pending in this case, shall

stand closed.

__________________ A.V. SESHA SAI, J

____________________________ DUPPALA VENKATA RAMANA Date: 06.01.2023 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

A.S. No.729 OF 2010 (per A.V. Sesha Sai, J)

Date: 06.01.2023

Ks