RAMAMURTHY REDDY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) It is represented by Sri T.Lakshmi Narayana, learned counsel for the appellant that as per the instructions of their client, they filed memo dated 07.10.2020 seeking permission of this court to withdraw the Appeal.

(2.) The memo filed by the appellant vide USR No.33971 of 2020 is kept on record. Recording the representation made by the learned counsel for appellant, this Appeal is dismissed as withdrawn. No order as to costs.

(3.) Miscellaneous petitions, if any, pending in this Civil Miscellaneous Appeal, shall stand closed.