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S Md. Altaf S/O H.S.A. Hafeez vs M.Venkoba Rao Babu Rao
2021 Latest Caselaw 372 AP

Citation : 2021 Latest Caselaw 372 AP
Judgement Date : 25 January, 2021

Andhra Pradesh High Court - Amravati

S Md. Altaf S/O H.S.A. Hafeez vs M.Venkoba Rao Babu Rao on 25 January, 2021

Bench: M.Venkata Ramana

         THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                   APPEAL SUIT No.792 of 2003

JUDGMENT:

Heard Sri M.R.S.Srinivas, learned counsel for the appellant

who also filed a letter to the Registrar(Judicial) dated 22.12.2020

informing settlement of this matter before the Lok Adalat at

Kurnool. Sri Chetluru Srinivas, learned counsel for the respondents

also appeared and concurred with Sri M.R.S.Srinivas, learned

counsel for the appellant.

2. In view of the submissions by the learned counsel for the

appellant and the letter referred to above, this appeal is dismissed

as withdrawn. No costs.

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

4. I.A.No.2 of 2018 is closed being unnecessary. Miscellaneous

applications pending if any, shall stand closed.

_____________________ M.VENKATA RAMANA, J Date: 25.01.2021 pab

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