Jadde Sekhar Babu vs Nagisetti Jayalakshmi
2024 Latest Caselaw 8527 AP

Andhra Pradesh High Court - Amravati

Jadde Sekhar Babu vs Nagisetti Jayalakshmi on 17 September, 2024

 APHC010157152003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                           [3397]
                           (Special Original Jurisdiction)

            TUESDAY ,THE SEVENTEENTH DAY OF SEPTEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 1341/2003

Between:

Jadde Sekhar Babu,                                              ...APPELLANT

                                      AND

Nagisetti Jayalakshmi                                         ...RESPONDENT

Counsel for the Appellant:

     1. K S GOPALA KRISHNAN

Counsel for the Respondent:

     1. ARAVALA SREENIVASA RAO

     2. K S GOPALA KRISHNAN

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel for the

appellant appeared through virtual mode and represented that he filed a Memo

dated 15-03-2024 before the Registry, for withdrawing this appeal vide

U.S.R.No.29030 of 2024 and the same is placed on record.

2. Perused.

3. Learned counsel for the appellant is permitted to withdraw this appeal.

4. Permission is granted.

5. Accordingly, the Appeal Suit is dismissed as withdrawn. There shall be no

order as to costs.

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

____________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.17.09.2024 CVD