Ravuri Sunil Chandra Babu Sunil, vs Masanam Kanakadurga,
2024 Latest Caselaw 5053 AP

Andhra Pradesh High Court - Amravati

Ravuri Sunil Chandra Babu Sunil, vs Masanam Kanakadurga, on 3 July, 2024

 APHC010839352015
                              IN THE HIGH COURT OF ANDHRA PRADESH
                                           AT AMARAVATI                           [3311]
                                     (Special Original Jurisdiction)


                        WEDNESDAY, THE THIRD DAY OF JULY
                        TWO THOUSAND AND TWENTY FOUR
                                        PRESENT
                 THE HONOURABLE MS JUSTICE B S BHANUMATHI
               CIVIL MISCELLANEOUS SECOND APPEAL.NO:8/202024
Between:
Ravuri Sunil Chandra Babu @ Sunil                                        ...APPELLANT
                                           AND
Masanam Kanakadurga And 3 Others                                       ...RESPONDENT
Counsel for the Appellant:
     1. Sreenivasa Rao Velivela
Counsel for the Respondent:
     1.
The Court made the following:

JUDGMENT:

Smt. Sirisha, learned counsel representing Sri Sreenivasa Rao Velivela,

learned counsel for the appellant is seeking permission of this Court for withdrawal of

this Civil Miscellaneous Second Appeal.

2. Permission is accorded.

3. Accordingly, the Civil Miscellaneous Second Appeal is dismissed as

withdrawn. There shall be no order as to costs. interim orders, if any, stand vacated.

As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.

__________________ B.S. BHANUMATHI, J

Date:03.07.2024 KMS THE HONOURABLE MS JUSTICE B S BHANUMATHI

CIVIL MISCELLANEOUS SECOND APPEAL.NO: 8/2024

Dated: 03.07.2024 KMS