Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Andhra Pradesh High Court - Amravati

M Balasree, Kurnool Anr vs M Shantha Kumari, Kurnool Anr on 28 January, 2020

Author: C.Praveen Kumar

Bench: C.Praveen Kumar, Battu Devanand

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
                        AND
     THE HONOURABLE SRI JUSTICE BATTU DEVANAND

        CIVIL MISCELLANEOUS APPEAL No.980 of 2016


JUDGMENT:

- (Per Hon'ble Sri Justice C.Praveen Kumar) Learned counsel for the appellants seeks permission to withdraw this Civil Miscellaneous Appeal.

2. Permission is accorded.

3. Accordingly, the Civil Miscellaneous Appeal is dismissed as withdrawn. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR _____________________________ JUSTICE BATTU DEVANAND Date : 28.01.2020 AMD 2 CPK, J & DEV, J C.M.A.No.980 of 2016 THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE BATTU DEVANAND CIVIL MISCELLANEOUS APPEAL No.980 of 2016 Date : 28.01.2020 AMD