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Judgment
4 paragraphs · 54 words
1.
Sri Aravala Rama Rao, learned Standing Counsel for Appellant/A.P.S.R.T.C submitted that this appeal may be dismissed.
2.
Recorded the said submissions of the learned Standing Counsel for Appellant/A.P.S.R.T.C.
3.
In the result, this Motor Accident Civil Miscellaneous Appeal is dismissed as withdrawn.
As a sequel, Miscellaneous petitions, if any pending, shall stand closed.