Mohd. Qamereuddin Ansari vs Mansula Narsimlu
2022 Latest Caselaw 4882 Tel

             THE HON'BLE SRI JUSTICE M. LAXMAN

                SECOND APPEAL No: 343 of 2018

JUDGMENT:

This Second Appeal is filed against the judgment and decree

dated 21.11.2017 in A.S.No.3 of 2011 on the file of Senior Civil

Judge, Narayanpet, wherein and whereby the judgment and

decree dt.14.02.2011 passed in O.S.No.39 of 2012 by the Junior

Civil Judge, Kodangal, was confirmed. The said suit was filed by

the plaintiff for perpetual injunction and the same was

dismissed.

2. Learned Counsel for appellant addressed a letter to the

Registrar (Judl.) that the appellant wants to withdraw the

second appeal. Learned Counsel for appellant orally seeks

permission of this Court to withdraw the Second Appeal.

3. Permission is accorded. Accordingly, this Second Appeal is

dismissed as withdrawn. No order as to costs.

4. As a sequel, pending miscellaneous applications, if any,

shall stand closed.

                                                  _______________
                                                  M. LAXMAN, J
DATE:23.09.2022
BDR
 2                 ML,J
    SA No.1263 of 2017