Boya Srinivasulu vs Kanike Maddaiah 3 Others
2023 Latest Caselaw 4944 AP

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              THE HON'BLE DR.JUSTICE K. MANMADHA RAO

C.M.A Nos.720, 722, 750 and 805 of 2017

COMMON JUDGMENT:

Today, when these matters are taken up for hearing, Sri Arun

Kumar Gollamudi, learned counsel representing Sri Vijaya Kumar

Potturi, learned counsel for the appellant(s), submits that these appeals

are filed against the common order dated 13.06.2017 passed in

O.A.Nos.179, 180, 181 and 182 of 2015 on the file of the A.P.

Endowments Tribunal, Amaravathi at Pedakakani (for short "the

Tribunal"). He submits that they have filed Interlocutory Applications in

the above said O.As. viz., delay representation, delay condonation and set

aside petitions along with L.R petitions before the Tribunal and they are

pending consideration. In view of pendency of the above petitions,

learned counsel seeks permission to withdraw these appeals with liberty

to prosecute the matters before the Tribunal.

2. Permission is accorded.

3. Accordingly, all the Civil Miscellaneous Appeals are dismissed

as withdrawn with liberty as prayed for. There shall be no order as to

costs.

4. As a sequel, miscellaneous applications pending, if any,

shall also stand closed.

___________________________________ DR.JUSTICE K. MANMADHA RAO Date: 12.10.2023.

Gvl

THE HON'BLE DR.JUSTICE K. MANMADHA RAO

C.M.A Nos.720, 722, 750 and 805 of 2017

Date : 12 .10.2023

Gvl