Munaga Sri Durga Prasada Rao vs Vasanthala Srinivasa Rao 7 Others
2024 Latest Caselaw 4715 AP

Andhra Pradesh High Court - Amravati

Munaga Sri Durga Prasada Rao vs Vasanthala Srinivasa Rao 7 Others on 24 June, 2024

APHC010172332013
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI           [3365]
                        (Special Original Jurisdiction)


        MONDAY,THE TWENTY FOURTH DAY OF JUNE
           TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

     THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                     FIRST APPEAL NO: 959/2013

Between:

Munaga Sri Durga Prasada Rao                            ...APPELLANT

                                   AND

Vasanthala Srinivasa Rao 7 Others and               ...RESPONDENT(S)

Others

The Court made the following judgment:

1. Learned counsel on both sides are present.

2. There is on record, a letter addressed by the appellant to

his learned counsel, signed by the appellant and a memo,

dated 20.06.2024 was filed by the learned counsel for the

appellant addressed to the Registrar (Judicial) seeking

permission to withdraw the Appeal.

3. Permission accorded.

4. In the result, the Appeal is 'dismissed as withdrawn'. No

order as to costs.

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

_____________________________ JUSTICE DR.V.R.K.KRUPA SAGAR

Date: 24.06.2024 SR

THE HON'BLE JUSTICE DR.V.R.K.KRUPA SAGAR

Date : 24.06.2024

SR