Sri Laxma Reddy vs Smt. G. Rukkamma
2022 Latest Caselaw 1406 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                WRIT APPEAL No.438 of 2018

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     Learned counsel for the appellant prays for

withdrawal of the present writ appeal. A further prayer

has been made that the observations made by the

learned Single Judge may not come in the way of the

parties in case a civil suit is filed.


     The prayer appears to be a genuine prayer.


     The writ appeal is accordingly dismissed as

withdrawn with a liberty to avail the remedy under civil

laws and it is made clear that the observations made

by the learned Single Judge will not come in the way of

the parties.
                            2




     The miscellaneous applications pending, if any,

shall stand closed. There shall be no order as to costs.




                         ______________________________________
                           SATISH CHANDRA SHARMA, CJ




                         ______________________________________
                            ABHINAND KUMAR SHAVILI, J


22.03.2022

vs