Polati Laxman Rao vs Polati Sampath Rao
2022 Latest Caselaw 6682 Tel

        THE HONOURABLE SRI JUSTICE M.LAXMAN

                  APPEAL SUIT No.316 of 2018

JUDGMENT:

1. The present appeal has been directed against the judgment

and decree dated 08.08.2017 in O.S.No.99 of 2010 on the file of

the I Additional District Judge, Karimnagar.

2. Learned counsel for appellants is present. There is no

representation for respondents.

3. The Registry circulated a letter dated 19.11.2022

addressed by the learned counsel for appellants seeking to post

the present appeal for withdrawal. In view of the said letter, the

learned counsel for appellant seeks permission to withdraw the

present appeal.

4. In the said circumstances, permission is accorded for

withdrawing the present appeal.

5. In the result, the appeal suit is dismissed as withdrawn.

There shall be no order as to costs. Miscellaneous petitions, if

any, pending, shall stand closed.

______________ M.LAXMAN, J Date: 09.12.2022 GVR