Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Ltd., Rinl, vs Siemens Aktiengenselishft Siemens Ag, on 8 January, 2020
Author: M.Venkata Ramana
Bench: M.Venkata Ramana
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
A.S.No.228 OF 2010
ORDER:
At request of the learned counsel for the appellant and in view of the slip taken on 07.01.2020, permission is granted to withdraw this appeal. Accordingly, this appeal is dismissed, as withdrawn. No costs.
Interim order, if any, shall stands vacated.
Miscellaneous petitions pending, if any, in this Appeal Suit shall stand closed.
________________________________ JUSTICE M.VENKATA RAMANA Date: 08.01.2020 PNR 2 THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA A.S.No.228 OF 2010 DATE : 08.01.2020 PNR