B. Maheshwar Reddy vs Katepaga Yadagiri
2025 Latest Caselaw 6495 Tel

Telangana High Court

B. Maheshwar Reddy vs Katepaga Yadagiri on 13 November, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

     THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                     AND
           THE HONOURABLE SRI JUSTICE
            SUDDALA CHALAPATHI RAO

                       S.A.No.634 OF 2008

JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Today, when the matter is taken up for hearing,

Ms.Mandhata SLK Srutha Keerthi, learned counsel representing

the appellant, has produced a withdrawal letter executed by

Mr.B.Maheshwar Reddy, s/o B.Janardhan Reddy, duly signed by

Mr.B.Maheshwar Reddy and also counter-signed by Ms.Mandhata

SLK Srutha Keerthi, indicating that the appellant does not intend to

pursue the second appeal any further and wants to withdraw the

same. The said withdrawal letter dated 28.10.2025 is taken on

record.

2. In view of the said contention and authorization letter given

by the appellant, the second appeal stands dismissed as withdrawn.

As a consequence, the judgment and decree of the first appellate

court stands confirmed. There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_____________________ P.SAM KOSHY, J

_________________________________ SUDDALA CHALAPATHI RAO, J 13.11.2025 Lrkm/Rsp