Mekala Pedda Giddaiah vs Mekala Nallnna
2023 Latest Caselaw 5510 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No.SA No.437 of 2019 PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

22. 15.11.2023 BSS, J

Mr.B.S.Venkata Ramesh, learned counsel for the appellant would submit that he has not filed any memo before the Registry withdrawing the appeal, but some other learned counsel filed memo, who holds no Vakalat for the appellant.

The learned counsel for R1, Mr.J.Janaki Rami Reddy, represented the case.

A perusal of records which shows that the present S.A No.437 of 2019 has been preferred against the Judgment and Decreee in AS No.79 of 2013 on the file of I Additional District Court, Kurnool, dated 09.04.2019. The Judgment in A.S No.79 of 2013 was pronounced by me, due to that Registry is directed to place the case records before the Hon'ble Chief Justice of Andhra Pradesh to obtain necessary orders to post the case before some other bench.

Registry is directed to remove the case under the caption of "withdrawal".

______ BSS,J

RSD