Surampudi Rama Raju vs Rangala Madhu Mohan Raju
2023 Latest Caselaw 329 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                            &
               HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

                                   I.A.No.1 of 2023
                                         in/and
                         APPEAL SUIT No.347 of 2021
                                  (Through physical mode)

Surampudi Rama Raju, S/o. Satyanarayana,
Aged 41 years, Occ. Business,
R/o. D.No.8-5-19, Gandhinagar,
Kakinada, East Godavari District.
                                                            .. Appellant
       Versus

Rangala Madhu Mohan Raju,
S/o. Nooka Raju, R/o. D.No.2-62-7-A, 3rd Floor,
Sri Nilayam, Peddireddivari Street,
Near Bashyam School, Santhi Nagar,
Kakinada, East Godavari District, and another.
                                                            .. Respondents

ORAL JUDGMENT Dt: 24.01.2023 (per Prashant Kumar Mishra, CJ)

The present Appeal suit is directed against the judgment and decree

dated 10.02.2020 passed by the learned IV Additional District Judge,

Kakinada, in O.S.No.168 of 2015.

2. The appellant has filed I.A.No.1 of 2023 seeking permission of the

Court to withdraw the Appeal Suit.

3. Permission, as sought for, is accorded.

4. I.A.No.1 of 2023 is, accordingly, allowed and the Appeal Suit is

dismissed as withdrawn. No costs. Other pending miscellaneous applications,

if any, shall also stand dismissed as withdrawn.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

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