Polisetty Eknath Gupta vs Smt.Rangisetty Arundhathi ...
2021 Latest Caselaw 1457 AP

                HON'BLE SRI JUSTICE M. VENKATA RAMANA

                                A.S.No.407 of 2003
JUDGMENT:

Heard Sri S.Dilip Jayaram, learned counsel for the appellant

informs that he has filed vakalat for Legal Representatives of the

appellant and that the parties have settled this matter outside the

Court. Sri P.Vijay Kiran, learned counsel for the respondents, who

appeared online, confirmed this fact.

Therefore, permission as requested by the learned counsel for the

appellant for withdrawal of this appeal, is granted.

Accordingly, this appeal is dismissed as withdrawn. No costs. All

pending petitions stand closed. Interim orders if any, stand vacated.

____________________ M. VENKATA RAMANA, J Dt:08.03.2021 Note:

Issue C.C. within three days.

B/o. Rns HON'BLE SRI JUSTICE M. VENKATA RAMANA

A.S.No.407 OF 2003

Date: 08.03.2021

Rns