Nare Amaravathi, vs Ragyari Ramamurthy,
2021 Latest Caselaw 2339 AP

            THE HON'BLE MS JUSTICE J.UMA DEVI

                 APPEAL SUIT NO.1222 OF 2017
JUDGMENT:

When the matter is called, it is represented by learned

counsel for the appellant that he addressed a letter to the Registry

on 06-07-2021 enclosing the letter addressed to him by the

appellant informing that the dispute between her and other side is

settled out of the Court at the intervention of her well-wishers.

Having regard to the letter addressed to the Registry dated

06-07-2021, to which the letter of the appellant is enclosed,

permission sought for withdrawal of the appeal, is accorded.

Therefore, the Appeal Suit is dismissed as withdrawn. There

shall be no order as to costs.

Miscellaneous Petitions, pending if any, shall stand closed in

consequence.

________________ J.UMA DEVI,J Date: 08-07-2021 ARR THE HON'BLE MS JUSTICE J.UMA DEVI

APPEAL SUIT NO.1222 OF 2017

Date: 08-07-2021

ARR