M/S. Shriram City Union Finance ... vs Y. Hari Krishna, Nellore Dist ...
2021 Latest Caselaw 3772 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

CIVIL MISCELLANEOUS APPEAL No.759 OF 2017

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

It is represented by Sri Kuncheam Maheswara Rao, learned

counsel for the appellant, that the matter has been settled outside

the Court and seeks permission to withdraw the appeal.

2. Permission, as sought for, is accorded.

3. Accordingly, the Civil Miscellaneous Appeal is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Appeal shall

stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_______________________________ JUSTICE B. KRISHNA MOHAN

Date: 24.09.2021 Ivd

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

CIVIL MISCELLANEOUS APPEAL No.759 OF 2017

Date: 24.09.2021

Ivd