Andhra Pradesh High Court - Amravati
Aitha Mahesh Babu vs Aitha Deeraj on 1 February, 2022
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
CRIMINAL REVISION CASE NO.381 OF 2020
ORDER:-
During the course of hearing, learned counsel for the petitioner submitted that he has filed a memo praying the Court to permit him to withdraw the revision case.
Heard.
Perused the memo.
In view of the reasons mentioned in the memo, permission is accorded to the petitioner to withdraw the revision case.
Accordingly, the criminal revision case is dismissed as withdrawn.
Consequently, miscellaneous applications pending, if any, shall stand closed.
_____________________ JUSTICE D.RAMESH Date :01.02.2022 RD 2 THE HONOURABLE SRI JUSTICE D.RAMESH CRIMINAL REVISION CASE NO.381 OF 2020 01.02.2022 RD