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Azhar Baig Khammam vs Shareefunnisa Karimngara 3
2022 Latest Caselaw 2963 Tel

Citation : 2022 Latest Caselaw 2963 Tel
Judgement Date : 21 June, 2022

Telangana High Court

Azhar Baig Khammam vs Shareefunnisa Karimngara 3 on 21 June, 2022

Bench: M.Laxman

        THE HON'BLE SRI JUSTICE M. LAXMAN

               SECOND APPEAL No.32 OF 2002

JUDGMENT:

1. The present appeal has been directed against the

judgment and decree dated 22.05.2001 passed in A.S. No.05

of 1998 on the file of the District Judge, Khammam, wherein

the appeal of the appellant/plaintiff is dismissed.

2. This appeal has been filed by the plaintiff.

3. Learned Counsel for the appellant filed a letter along

with letter giving instructions by his client Azhar Beig to

withdraw the appeal. As such, the learned Counsel sought

for dismissal of the appeal as withdrawn.

4. In the result, the appeal is dismissed as withdrawn.

No order as to costs.

5. As a sequel, pending miscellaneous applications, if any, shall stand closed.

_______________ M. LAXMAN, J

DATE: 21.06.2022 BDR

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