Andhra Pradesh State Road Transport ... vs Makineni Srinivasa Rao
2024 Latest Caselaw 9769 AP

Andhra Pradesh High Court - Amravati

Andhra Pradesh State Road Transport ... vs Makineni Srinivasa Rao on 29 October, 2024

 APHC010714252018
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                     [3367]
                              (Special Original Jurisdiction)

            TUESDAY ,THE TWENTY NINETH DAY OF OCTOBER
                 TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

                    THE HONOURABLE SRI JUSTICE V SRINIVAS

     MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL NO: 2624/2018

Between:

Andhra Pradesh State Road Transport Corporation               ...APPELLANT

                                     AND

Makineni Srinivasa Rao and Others                        ...RESPONDENT(S)

Counsel for the Appellant:

     1. SOLOMON RAJU MANCHALA FOR (APSRTC)

Counsel for the Respondent(S):

     1. MARELLA RADHA

The Court made the following:

JUDGMENT:

Today, when the matter is taken up for final hearing, Sri Solomon Raju

Manchala, learned Standing Counsel for A.P.S.R.T.C-Appellant seeks

permission of this Court to withdraw the Appeal.

2. Permission is accorded.

3. Accordingly, the appeal is dismissed as withdrawn.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: 29.10.2024.

KNN