G.Dharma Rao vs Union Of India And 2 Ors
2024 Latest Caselaw 8894 AP

Andhra Pradesh High Court - Amravati

G.Dharma Rao vs Union Of India And 2 Ors on 25 September, 2024

APHC010354792002
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3369]
                          (Special Original Jurisdiction)

      WEDNESDAY ,THE TWENTY FIFTH DAY OF SEPTEMBER
            TWO THOUSAND AND TWENTY FOUR

                               PRESENT

      THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 840/2002

Between:

G.dharma Rao                                        ...APPELLANT

                                 AND

Union Of India 2 Ors                              ...RESPONDENT

Counsel for the Appellant:

1. PHANI BABU YALAMANCHILI

Counsel for the Respondent:

1. K ARUNA

THE COURT MADE THE FOLLOWING JUDGMENT:

Learned counsel on both sides is present. Learned counsel

for the appellant seeks permission of this Court to withdraw the

appeal.

2. Learned counsel for the respondents reported no objection.

3. Permission is accorded.

4. In the result, the appeal is dismissed as withdrawn. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date:25.09.2024 RSD HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

SECOND APPEAL NO: 840/2002

25.09.2024

RSD