Varada Chakravarthi vs Gullapudi Lakshmi
2022 Latest Caselaw 9616 AP

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         THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR

                      APPEAL SUIT NO. 1071 OF 2017

JUDGMENT:

01. Learned counsel for Appellant is in attendance.

02. Letter dated 12.12.2022 addressed to the learned Registrar Judicial

signed by Appellant as well as learned counsel and a copy of order dated

28-09-2022 on the file of learned III Addl.District Judge, East Godavari,

Kakinada in E.P.No.48 of 2019 in O.S.No.132 of 2011 are on record.

03. Heard the submissions of the learned counsel, who requests to accord

permission to withdraw this Appeal since the amount due under the

impugned decree was paid and the Executing Court recorded full satisfaction

of the decree. Permission accorded.

04. In the result, the Appeal is dismissed as withdrawn. No order as to

costs.

All the documents of the Appellant shall be returned to the Appellant

on due acknowledgment.

Consequently, miscellaneous petitions if any, stand closed. The

interim stay if any granted is hereby vacated.

__________________________ JUSTICE DR.V.R.K.KRUPA SAGAR Date :14.12.2022

GRL

THE HON'BLE SRI JUSTICE DR.V.R.K.KRUPA SAGAR

A.S.No.1071 of 2017

Date : 14.12.2022

GRL.