Citation : 2022 Latest Caselaw 682 Tel
Judgement Date : 16 February, 2022
HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY
M.A.C.M.A.No.160 OF 2016
JUDGMENT:
Heard learned counsel for the appellant.
2. Perused the letter dated 24.01.2022 submitted in the
Registry for withdrawal of the case, pursuant to the recent case
law.
3. Accordingly, the appellant is permitted to withdraw the
appeal.
4. The appeal is accordingly dismissed as withdrawn. There
shall be no order as to costs. Miscellaneous Petitions, if any,
pending in this appeal shall stand closed.
__________________________________ A. VENKATESHWARA REDDY, J
Date:16.02.2022 KH
HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY
M.A.C.M.A.No.160 OF 2016
Date:16.02.2022
KH
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