YANADHI JAYARAMAIAH Vs. VELURU VIJAYAMMA

JUDGEMENT

(1.) The Tr. CMP and CMA arises between the same parties. Hence, they are disposed of by this common order.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the Tr.C.M.P.

(3.) This Tr.CM.P., is filed with a prayer to withdraw A.S. No.42 of 2004 from the Court of III Additional District Judge, Tirupati, and to post the same before any other Court of competent jurisdiction at Tirupati.