Muddala Srinivasa Rao vs Golla Shiva Kumari
2024 Latest Caselaw 3062 AP

Andhra Pradesh High Court - Amravati

Muddala Srinivasa Rao vs Golla Shiva Kumari on 1 April, 2024

APHC010114392008
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI             [3377]
                           (Special Original Jurisdiction)


                  MONDAY ,THE FIRST DAY OF APRIL
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

            THE HONOURABLE SRI JUSTICE A V SESHA SAI

         THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

             CIVIL MISCELLANEOUS APPEAL NO: 34/2008

Between:

Muddala Srinivasa Rao                                     ...APPELLANT

                                  AND

Golla Shiva Kumari                                      ...RESPONDENT

Counsel for the Appellant:

  1. S LAKSHMINARAYANA REDDY

Counsel for the Respondent:

  1. 4841/SRINIVAS EMANI

  2. SRINIVAS EMANI

The Court made the following:

JUDGMENT :

(per Hon'ble Sri Justice A.V. Sesha Sai )

In view of the Letter, dated 19.03.2024,, learned counsel for

the appellant, seeking permission of this Court to withdraw the present

appeal, permission is accorded and the appeal is, accordingly, dismissed

as withdrawn. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, stand closed.

___________________ A.V. SESHA SAI, J

____________________________ DR V R K KRUPA SAGAR, J 1st April,2024.

RPD