Andhra Pradesh High Court - Amravati
Smt. Maggi Raparti Lakshmi Demudamma vs Raparti Somulamma on 8 May, 2024
APHC010029342019 IN THE HIGH COURT OF ANDHRA
PRADESH
[3478]
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY ,THE EIGHTH DAY OF MAY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE A V SESHA SAI
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
CIVIL MISCELLANEOUS APPEAL NO: 68/2019
Between:
Smt. Maggi (raparti) Lakshmi @ Demudamma and ...APPELLANT(S)
Others
AND
Raparti Somulamma and Others ...RESPONDENT(S)
Counsel for the Appellant(S):
1. M V HANUMANTHA RAO
Counsel for the Respondent(S):
1. M PRASADA RAO
2. M PRASADA RAO
3. M PRASADA RAO
4. M PRASADA RAO
5. M PRASADA RAO
6. M PRASADA RAO
7. M PRASADA RAO
8. M PRASADA RAO
9. M PRASADA RAO
10. M PRASADA RAO
The Court made the following:
JUDGMENT:(per A.V. Sesha Sai, J) Taking into consideration the Court slip obtained by the learned counsel for the appellants 'for withdrawal', permission for withdrawal of the present Civil Miscellaneous Appeal is accorded.
2. Accordingly, the Civil Miscellaneous Appeal is dismissed as withdrawn. There shall be no order as to costs.
Miscellaneous petitions, if any, pending in this case, shall stand closed.
___________________ A.V SESHA SAI,J _____________________ NYAPATHY VIJAY,J Dated: 08.05.2024 TM