K Udaya Bhaskara Rao vs G Appala Ramana Died And 9 Others
2021 Latest Caselaw 2665 AP

               HON'BLE MS. JUSTICE J. UMA DEVI

                        A.S.No.566 OF 2018

JUDGMENT:

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

for the appellant appeared and reported that a letter was

addressed to the Registry on 19.07.2021 seeking permission for

withdrawal of the appeal as he was instructed by his client to

withdraw the case as the case was settled out of the Court.

Having regard to the submissions made by the learned

counsel for the appellant and the contents of the letter dated

19.07.2021, addressed to the Registry permission sought is

granted.

Accordingly, the appeal is dismissed as withdrawn. No order

as to costs.

h

Miscellaneous petitions, if any pending, shall stand closed in

consequence.

________________ J. UMA DEVI, J Date: 27.07.2021.

Note:

Issue CC by tomorrow.

B/o.

Gk.

HON'BLE MS JUSTICE J. UMA DEVI

A.S.No.566 OF 2018

Date. 27.07.2021

Gk.