Sambaraju Seetharama Rao vs Nagilla Mallareddy
2025 Latest Caselaw 6872 Tel

Telangana High Court

Sambaraju Seetharama Rao vs Nagilla Mallareddy on 4 December, 2025

     HIGH COURT FOR THE STATE OF TELANGANA
                 AT HYDERABAD.

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THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA AND THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

C.M.A.No.181 OF 2023

DATE: 04.12.2025

Between :

Sambaraju Seetharama Rao

... Appellant Versus

Nagilla Mallareddy and 3 others

...Respondents

Ms. D. Sandhya, learned counsel representing Mr. J. Rajeswar, learned counsel for the appellant.

Judgment: (Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the appellant seeks

permission of this Court to withdraw the Appeal on the ground that

the cause of action no longer survives.

2. A letter dated 01.12.2025, addressed by learned counsel for

the appellant to the Registrar (Judicial) in this regard, is also

placed before us.

3. Permission is accorded.

4. C.M.A.No.181 of 2023, along with all connected applications,

is accordingly dismissed as withdrawn. Interim orders, if any, shall

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

_________________________________ MOUSHUMI BHATTACHARYA, J

___________________________ GADI PRAVEEN KUMAR, J Date: 04.12.2025 va