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Judgment
5 paragraphs · 95 wordsV.Gopala Krishna Rao, J
1.
Today when the matter is taken up for hearing, learned counsel for the appellant has represented that the appellant wants to withdraw the second appeal and the same is endorsed on the grounds of appeal and sought permission of this Court for withdrawing the present Second Appeal.
2.
Perused.
3.
Accordingly, the representation made by the learned counsel for the appellant is recorded and the Second Appeal is dismissed as withdrawn. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.