S.David Prasanna Rao vs Smt. Lalitha
2021 Latest Caselaw 1337 Tel

          THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                     SECOND APPEAL No.1218 of 2006

JUDGMENT:

Learned counsel for the appellants addressed a letter dated

20.04.2021 to the Registrar (Judicial) of this Court requesting to post this

Second Appeal under Withdrawal caption.

When the matter was taken up, learned counsel for the appellants

submits that he has instructions to withdraw the Second Appeal and

therefore prays the Court to permit him to withdraw the Second Appeal.

Permission to withdraw is accorded.

Accordingly, the Second Appeal is dismissed as withdrawn. No costs.

Miscellaneous petitions, if any pending, shall also stand dismissed.

                                                      ____________________
                                                      CHALLA KODANDA RAM, J
23rd April, 2021

ksm
                            2                       sa_1218_2006
                                                         CKR, J

THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

SECOND APPEAL No.1218 of 2006

23rd April, 2021

ksm