Mattaparthi Swarg Seema vs Pilli Srinivas 3 Others
2021 Latest Caselaw 517 AP

         THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                    APPEAL SUIT No.837 of 2017


JUDGMENT:

Sri Mangena Sree Rama Rao, learned counsel for the

appellant represents that this matter is settled outside the Court

and requests permission to withdraw. A letter was also filed by the

learned counsel in this respect.

2. In view of the above, the appeal is dismissed as withdrawn,

since adjusted outside the Court. No costs.

3. Interim orders granted earlier if any, stand vacated.

4. Miscellaneous applications pending if any, shall stand closed.

_____________________ M.VENKATA RAMANA, J Date: 01.02.2021 pab

HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: Tr.C.M.P.No.217 of 2019 PROCEEDING SHEET

Sl.No. Date ORDER OFFICE NOTE

10. 29.01.2021 MVR,J

Heard further Sri M.M.M.Srinivasa

Rao, learned counsel for the

petitioner and Sri G.Rama Gopal,

learned counsel for the respondent.

Reserved 'for orders' to

01.02.2021.

_____ MVR,J pab

11. 01.02.2021 MVR,J

The Tr.C.M.P is dismissed. (vide separate order)

_____ MVR,J pab