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P.Andrynamma vs M.Shankaramma Died Per L.Rs.
2024 Latest Caselaw 1935 AP

Citation : 2024 Latest Caselaw 1935 AP
Judgement Date : 1 March, 2024

Andhra Pradesh High Court - Amravati

P.Andrynamma vs M.Shankaramma Died Per L.Rs. on 1 March, 2024

APHC010918922017
                   IN THE HIGH COURT OF ANDHRA PRADESH ::
                                   AMARAVATI
                          (Special Original Jurisdiction)
                                                                   [3364]

                        FRIDAY ,THE FIRST DAY OF MARCH
                       TWO THOUSAND AND TWENTY FOUR
                               PRESENT

          THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU

                    FIRST APPEAL NO: 1216 OF 2017

Between:
  1. P.Andrynamma, w/o Late P.Chandra Sekhar aged about 57 years,
     Housewife, r/o H.No. 81/5-Q-1, Swamy Reddy Nagar Near ITC
     Company, Kurnool City.

                                                        ...APPELLANT(S)
                                AND
   1. M Shankaramma died per L Rs, -
   2. M Prabhakar Reddy, s/o Late M.Tirupathi Reddy aged about 40 years,
   3. M Ravindra Reddy, s/o Late M.Tirupathi Reddy Aged about 38 years,
      Both are r/o H.No. 8-3-8, Krishna Nagar, Kurnool City.

                                                       ...RESPONDENTS

Counsel for the Appellant(s): SRI J JANAKIRAMI REDDY

Counsel for the Respondents:

The Court made the following judgment:

Sri B.V.Srinivasa Rao, learned counsel, representing learned

counsel for the appellant seeks permission to withdraw the Appeal, as

the matter is settled out of the Court.

Considering the same, the Appeal is dismissed as withdrawn. There

shall be no order as to costs.

As a sequel, miscellaneous applications pending, if any, shall

stand closed.

_________________________________ JUSTICE A.V.RAVINDRA BABU Date: 01.03.2024.

MH HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

A.S.No.1216 OF 2017

Date: 01.03.2024.

MH

 
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