Shriram City Union vs Kakumani Koteswara Rao
2021 Latest Caselaw 926 AP

Citation : 2021 Latest Caselaw 926 AP
Judgement Date : 17 February, 2021

Andhra Pradesh High Court - Amravati

Shriram City Union vs Kakumani Koteswara Rao on 17 February, 2021

Bench: U.Durga Prasad Rao, B Krishna Mohan

       HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
                         AND
        HON'BLE SRI JUSTICE B.KRISHNA MOHAN

       CIVIL MISCELLANEOUS APPEAL No.183 of 2019

JUDGMENT: (per UDPR,J)

      When the matter is taken up for hearing, learned counsel for

petitioner, Sri Maheswara Rao Kuncham, submits that both parties

have amicably settled the matter outside the court and hence, sought

permission for withdrawal of this appeal.

      Permission for withdrawal is accorded.

      Accordingly, this civil miscellaneous appeal is dismissed as

withdrawn. As a sequel, miscellaneous applications pending for

consideration, if any, shall stand closed. No costs.


                                        _________________________
                                        U.DURGA PRASAD RAO, J

                                         _______________________
                                          B.KRISHNA MOHAN, J

17.02.2021

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