Dwaralacherla Venkata Sujatha vs Gajula Eswaraiah
2022 Latest Caselaw 582 AP

      THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
                        AND
      THE HON'BLE DR.JUSTICE K.MANMADHA RAO

                   C.M.A. No.194 OF 2019

JUDGMENT:

(per the Hon'ble Sri Justice C.Praveen Kumar)

The learned counsel for the appellant submits that

the main suit itself has been settled in Lok Adalat, as such,

seeks permission to withdraw the present C.M.A., which is

filed against the order in an I.A. in the suit. Permission, as

sought for, is accorded. Accordingly, C.M.A. is dismissed

as withdrawn.

No order as to costs of the appeal.

Miscellaneous petitions pending, if any, in the appeal

stand disposed of.

______________________________ JUSTICE C.PRAVEEN KUMAR

__________________________________ Dr.JUSTICE K.MANMADHA RAO 02.02.2022 DRK

THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HON'BLE DR.JUSTICE K.MANMADHA RAO

C.M.A. No.194 OF 2019 (per Hon'ble Sri Justice C.Praveen Kumar)

02.02.2022