Sugunamma And 3 Others vs Padma And Another
2025 Latest Caselaw 4939 Tel

Telangana High Court

Sugunamma And 3 Others vs Padma And Another on 17 April, 2025

         THE HON'BLE SMT. JUSTICE RENUKA YARA

                     APPEAL SUIT No.696 of 2019

JUDGMENT:

Sri A. Jagan, learned counsel for the appellants filed a letter dated

11.04.2025 before the Registry stating that the appellants instructed him

to withdraw the present Appeal. Basing on the said letter, the matter is

posted today under the caption "for withdrawal".

2. Today, Sri M. Sambasiva Rao, learned counsel representing

Sri A. Jagan, learned counsel for the appellants is present and seeks

permission of this Court to withdraw the present appeal on the

instructions given by the appellants.

3. Permission is accorded

4. Accordingly, this Appeal Suit is dismissed as withdrawn. There

shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

__________________ RENUKA YARA, J

Date: 17.04.2025 gvl THE HON'BLE SMT. JUSTICE RENUKA YARA

Date: 17.04.2025

gvl