Ananthagiri Shravanthi Lavanya vs Ananthagiri Naveen
2021 Latest Caselaw 3575 Tel

           THE HON'BLE SRI JUSTICE P.NAVEEN RAO
                            AND
            THE HON'BLE SRI JUSTICE M. LAXMAN


        CIVIL MISCELLANEOUS APPEAL No.808 of 2019

                         Date:18.11.2021

Between:

Ananthagiri Shravanthi @ Lavanya,
W/o. Anantagiri Naveen, Aged abut
25 years, Occ: Labour, R/o. Kattapocharam,
(Ganpatghigudem) PO Muthangi,
Patancheru Mandal, Sangareddy District       .. Appellant


       And


Ananthagiri Naveen, S/o. Gopal,
Aged about 29 years, Occ: Labour,
R/o. H.No.2-1-66, Bhavani Nagar,
Sanga Reddy, Medak District,
Presently at C/o. Srihari Goud,
Near Grampanchayat Office,
Patancheru, Medak District                   .. Respondent

The Court made the following:

THE HON'BLE SRI JUSTICE P.NAVEEN RAO AND THE HON'BLE SRI JUSTICE M. LAXMAN

CIVIL MISCELLANEOUS APPEAL No.808 of 2019

JUDGMENT: (Per Hon'ble Sri Justice P. Naveen Rao)

Sri M. Adam, learned counsel for the appellant, filed a letter

dated 15.11.2021 in the Registry seeking leave of the Court to

withdraw the Civil Miscellaneous Appeal.

Leave is granted and the Civil Miscellaneous Appeal is

dismissed as withdrawn. Miscellaneous petitions, if any, pending in

this appeal shall stand closed.

____________________ P. NAVEEN RAO, J

________________ M. LAXMAN, J Date:18.11.2021 KH

THE HON'BLE SRI JUSTICE P.NAVEEN RAO AND THE HON'BLE SRI JUSTICE M. LAXMAN

CIVIL MISCELLANEOUS APPEAL No.808 of 2019

Date:18.11.2021

KH