Telangana High Court
Nagula Venugopal vs Potlapally Jaya Ramarao on 20 October, 2021
Bench: T.Amarnath Goud
THE HON'BLE SRI JUSTICE T.AMARNATH GOUD
A.S.No.297 of 2020
JUDGMENT:
A memo has been filed by learned counsel for the appellant stating that both parties have settled the matter out of court and seeks permission to withdraw the appeal.
Permission is accorded.
The appeal is, accordingly, dismissed as withdrawn. There shall be no order as to costs.
Miscellaneous petitions, if any pending, shall stand closed.
_______________________ T. AMARNATH GOUD, J Date: 20.10.2021 Lrkm