Cheruvuru Vindya vs Cheruvuru Rajash Reddy
2023 Latest Caselaw 4212 AP

    THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU
                         &
 THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA


         Civil Miscellaneous Appeal No.324 of 2022

JUDGMENT: (per Sri Justice D.V.S.S.Somayajulu)


     Sri Kesana Ramakoteswara Rao, learned counsel

appearing for the appellant addressed a letter dated

06.09.2023

, stating that his client intend to withdraw the

Writ Petition. To that effect, he also made an endorsement

on the case bundle.

2. Permission, as sought for, is accorded.

3. Accordingly, the Civil Miscellaneous Appeal is

dismissed as withdrawn. There shall be no order as to

costs.

As a sequel, Miscellaneous Applications, if any,

pending shall also stand dismissed.

________________________________ JUSTICE D.V.S.S.SOMAYAJULU

_______________________________________ JUSTICE DUPPALA VENKATA RAMANA Date: 12.09.2023.

AG

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

Civil Miscellaneous Appeal No.324 of 2022

Dated: 12.09.2023 AG