Mr. Nandipati Lakshmi Reddi vs Mr.Nandipati Chandra Sekhara Reddi
2024 Latest Caselaw 5045 AP

Andhra Pradesh High Court - Amravati

Mr. Nandipati Lakshmi Reddi vs Mr.Nandipati Chandra Sekhara Reddi on 3 July, 2024

APHC010786502015
                     IN THE HIGH COURT OF ANDHRA
                                 PRADESH
                                                                 [3365]
                              AT AMARAVATI
                       (Special Original Jurisdiction)
            WEDNESDAY ,THE THIRD DAY OF JULY
             TWO THOUSAND AND TWENTY FOUR
                       PRESENT
     THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     FIRST APPEAL NO: 94/2015


Between:
Mr. Nandipati Lakshmi Reddi               ...APPELLANT/PLAINTIFF

               AND

Mr Nandipati Chandra Sekhara Reddi
and Others

                                ...RESPONDENT(S)/DEFENDANTS

Counsel for the Appellant:

1. T V S KUMAR

Counsel for the Respondent(S):

1. SAI GANGADHAR CHAMARTY

The Court made the following Judgment:

This appeal is filed under Section 96 of C.P.C by the

plaintiff against the Judgment and Decree in O.S.No.15 of 2002

on the file of Additional Senior Civil Judge, (FTC) Gudivada,

dated 22.07.2014.

2. It is brought to the notice of the Court that an affidavit dated

01.07.2024 has been filed stating that the appellant does not

want to pursue the appeal and desires to withdraw the appeal,

prays for permission of the Court to withdraw the appeal.

03. Learned counsel for respondents reported no objection.

04. Permission accorded.

05. In the result, the Appeal is dismissed as withdrawn. No

order as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :03.07.2024 GRL