Goddumarri Venakata Krishna vs M/S.Value Spaces Logistics ...
2021 Latest Caselaw 2338 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

CIVIL MISCELLANEOUS APPEAL No.93 OF 2021

JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar)

It is represented by Sri G.Ramesh Babu, learned counsel for

the appellant, that the matter has been settled out of Court and as

such, seeks permission of this Court to withdraw the Civil

Miscellaneous Appeal.

2. In view of the statement made across the Bar, learned

counsel for the appellant is permitted to withdraw the Civil

Miscellaneous Appeal.

3. Accordingly, this Civil Miscellaneous Appeal is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Civil

Miscellaneous Appeal shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

______________________________ JUSTICE B.KRISHNA MOHAN

Date : 8.7.2021 AMD

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

CIVIL MISCELLANEOUS APPEAL No.93 OF 2021

Date : 8.7.2021

AMD