HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND HONOURABLE SRI JUSTICE T.VINOD KUMAR ITTA.No.363 of 2011 JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao) Counsel for the appellant has filed a Memo dt.09.04.2021 seeking permission of the Court to withdraw the appeal to settle the matter with the authorities under Vivaad Se Vishwas Act, 2020.
2. Granting permission as sought for, this Appeal is dismissed as withdrawn. No order as to costs.
3. Consequently, miscellaneous petitions pending, if any, shall stand closed.
______________________________ M.S.RAMACHANDRA RAO, J ______________________ T.VINOD KUMAR, J 22nd April, 2021.
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