A Shilpa vs A.Chandrashekhar
2022 Latest Caselaw 381 Tel

       HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

AND HON'BLE SRI JUSTICE M.LAXMAN

FCA. No.344 of 2018

JUDGMENT: (per Justice A.Rajasheker Reddy)

Learned counsel for the appellant filed letter dt.31.01.2022 in

the Registry, seeking permission of this Court to withdraw this appeal.

Permission is accorded.

Accordingly, the appeal is dismissed as withdrawn. Interim

Order, if any, granted earlier by this Court stands vacated. No order as

to costs.

As a sequel thereto, miscellaneous petitions, if any, pending

shall stand closed.

____________________________ A.RAJASHEKER REDDY, J

________________ M.LAXMAN, J Date: 01.02.2022 tk

HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND HON'BLE SRI JUSTICE M.LAXMAN

FCA.No.344 of 2018

01.02.2022

tk