Srinivasa Edifice Private ... vs Samanvitha Agencies
2022 Latest Caselaw 9936 AP

       THE HON'BLE JUSTICE Dr.V.R.K.KRUPA SAGAR

                 APPEAL SUIT NO.100 OF 2022

JUDGMENT:

Learned counsel for the appellant alone is in attendance.

No representation for the respondents.

O.S No. 13 of 2014 is a Suit for Recovery of money and that was decreed in favour of the plaintiff.

Aggrieved of it, the Defendant No.1 alone filed this appeal. Learned counsel for the appellant submit that the court below, during the execution of the proceedings, the judgment Debtors have fully paid and satisfied the appellant. Under these circumstances, permission may be granted to withdraw the appeal.

Accordingly, this Appeal is dismissed as withdrawn. There

shall be no order as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

___________________________________ JUSTICE Dr.V.R.K.KRUPA SAGAR Dt.30.12.2022.

LSP THE HON'BLE JUSTICE Dr.V.R.K.KRUPA SAGAR

APPEAL SUIT NO.100 OF 2022

Dt.30.12.2022

LSP