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G.Hari Prasada Soma Raju vs Kuchipudi Krishna Kishore,
2021 Latest Caselaw 2332 Tel

Citation : 2021 Latest Caselaw 2332 Tel
Judgement Date : 10 August, 2021

Telangana High Court

G.Hari Prasada Soma Raju vs Kuchipudi Krishna Kishore, on 10 August, 2021

Bench: A.Abhishek Reddy

       THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

                 APPEAL SUIT No.1001 of 2012

JUDGMENT:

Sri P. Venkat Reddy, learned counsel for the appellant-

Defendant, had addressed a letter dated 19.07.2021 to the Registry

seeking withdrawal of the appeal.

In view of the letter, dated 19.07.2021, the appeal is

dismissed as withdrawn.

Registry is directed to transmit the original record to the

lower Court, as expeditiously as possible. In case, the petitioner

wants return of any original document, which is marked on his

behalf, he shall file an appropriate application before the Court

below, which shall be considered and necessary orders be passed,

in accordance with law.

Pending Miscellaneous Petitions, if any, shall stand closed.

There shall be no order as to costs.

________________________ A.ABHISHEK REDDY, J Date : 10.08.2021.

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