Andhra Pradesh State Road Transport ... vs S.Venkata Subbaiah
2024 Latest Caselaw 7506 AP

Andhra Pradesh High Court - Amravati

Andhra Pradesh State Road Transport ... vs S.Venkata Subbaiah on 21 August, 2024

 APHC011048652017
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                     [3367]
                              (Special Original Jurisdiction)

            WEDNESDAY ,THE TWENTY FIRST DAY OF AUGUST
                 TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

                    THE HONOURABLE SRI JUSTICE V SRINIVAS

     MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 905/2018

Between:

Andhra Pradesh State Road Transport Corporation               ...APPELLANT

                                     AND

S Venkata Subbaiah and Others                            ...RESPONDENT(S)

Counsel for the Appellant:

     1. ARAVALA RAMA RAO(SC FOR APSRTC KKAC)

Counsel for the Respondent(S):

     1. T D PANI KUMAR

The Court made the following:

JUDGMENT:

Today, when the matter is taken up for final hearing, Sri P.Pardha

Saradhi, learned counsel representing learned counsel for the appellant seeks

permission of this Court to withdraw the appeal.

2. Permission is accorded.

3. Accordingly, the present appeal is dismissed as withdrawn.

There shall be no order as to costs. As a sequel, pending applications, if

any, shall stand closed.

___________________ JUSTICE V.SRINIVAS

Date:21.08.2024.

KNN