M/S. Sundaram Finance Limited vs Dodla Narsimha
2025 Latest Caselaw 1003 Tel

Telangana High Court

M/S. Sundaram Finance Limited vs Dodla Narsimha on 9 January, 2025

Author: P.Sree Sudha

Bench: P.Sree Sudha

       THE HON'BLE SMT. JUSTICE P.SREE SUDHA
                APPEAL SUIT No.494 of 2023

JUDGMENT:

This appeal suit is filed against the judgment and

decree dated 07.08.2023 passed in O.S.No.152 of 2010 on

the file of the II Additional District Judge, Medchal-Malkajgiri

at Medchal.

2. When the matter is taken up for hearing, learned

counsel for the appellant present and filed a memo stating

that his client had instructed him to withdraw the appeal and

therefore intended to withdraw the appeal.

3. Recording the aforesaid memo and also in view of the

submissions made by learned counsel for the appellant,

appeal suit is dismissed as withdrawn. There shall be no

order as to costs.

___________________ P.SREE SUDHA, J

Date:09.01.2025 Bw

THE HON'BLE SMT. JUSTICE P.SREE SUDHA

APPEAL SUIT No.494 OF 2023 Dt:09.01.2025 Bw