K.Nnarasimhulu Naidu Anr vs P.Narasimhulu Naidu 6 Ors
2021 Latest Caselaw 514 AP

             HON'BLE SRI JUSTICE M.VENKATA RAMANA

           CIVIL MISCELLANEOUS APPEAL No.2088 of 1997

JUDGMENT :

In view of the representation of Smt. Mahalakshmi, learned

counsel, for Sri K.G.Krishna Murthy, learned counsel for the appellants,

and as confirmed by Sri S.V. Muni Reddy, learned counsel for the

respondents, necessary permission is granted to withdraw since the

matter is settled outside the Court.

Accordingly, the Civil Miscellaneous Appeal is dismissed as

withdrawn being adjusted outside the Court.

As sequel thereto, all pending miscellaneous petitions, irrespective

of their nature, shall stand closed. Interim Orders, if any, shall stand

vacated.

________________________ JUSTICE M.VENKATA RAMANA Dt: 01.02.2021 RR MVR,J CMA No.2088 of 1997

HON'BLE SRI JUSTICE M.VENKATA RAMANA

CIVIL MISCELLANEOUS APPEAL No.2088 of 1997

Dt:01.02.2021

RR