Citation : 2022 Latest Caselaw 6336 Tel
Judgement Date : 1 December, 2022
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
Writ Appeal No.1848 of 2013
JUDGMENT: (Per Hon'ble Justice Abhinand Kumar Shavili) Learned counsel for the appellants seeks permission
of this Court to withdraw the Writ Appeal with liberty to
pursue his remedies in accordance with law including the
remedies available for getting succession certificate from
the competent Civil Court.
2. In view of above, the Writ Appeal is dismissed as
withdrawn with the aforesaid liberty. No costs.
3. As a sequel, miscellaneous applications pending if
any in this Writ Appeal, shall stand closed.
__________________________________ ABHINAND KUMAR SHAVILI, J
_____________________________________ NAMAVARAPU RAJESHWAR RAO, J
Date : 01.12.2022 Ndr
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