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Nagisetty Lakshmamma vs C. Omkar,
2021 Latest Caselaw 2159 AP

Citation : 2021 Latest Caselaw 2159 AP
Judgement Date : 25 June, 2021

Andhra Pradesh High Court - Amravati

Nagisetty Lakshmamma vs C. Omkar, on 25 June, 2021

      THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

              SECOND APPEAL No.768 of 2012

JUDGMENT:

In view of the letter of Sri S.Subba Reddy, learned counsel

for the appellants and in view of the representation now made

on his behalf, the second appeal is permitted to be withdrawn

particularly, in view of the affidavit enclosed to the memo filed

by the 4th appellant informing that the matter ended in

compromise.

2. Accordingly, this Second Appeal is dismissed as withdrawn.

No costs.

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

4. Miscellaneous applications pending if any, shall stand

closed.

_____________________ M.VENKATA RAMANA, J Date: 25.06.2021 Pab

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