SRI SRINIVASA ENTERPRISES Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Learned counsel for appellant seeks permission for withdrawal of the appeal and also seeks for grant of some time for payment of the deficit Court Fee.

(2.) In view of the said submission, this Appeal is dismissed as withdrawn, subject to the condition that the appellant shall deposit the deficit Court Fee amounting to Rs.18,99,620/- (Rupees Eighteen Lakhs Ninety Nine thousand Six hundred and Twenty only) within a period of Two weeks from today.

(3.) Office is directed to return the material papers to the counsel for appellant, by keeping Xerox copies, after the appellant files the receipt showing the payment of aforesaid deficit Court Fee. No order as to costs