Gattupalli Prameela vs Gattupalli Prasantha Raju
2022 Latest Caselaw 390 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE DR. JUSTICE K.MANMADHA RAO

CIVIL MISCELLANEOUS APPEAL No.371 OF 2019

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

Pursuant to a letter, dated 24.01.2022, filed by the learned

counsel appearing for the appellant to the Registrar (Judicial)

seeking permission to withdraw the appeal, the matter is listed

under the caption 'for withdrawal'. The contents of the letter show

that at the instance of elders and well-wishers, the matter was

compromised.

2. Permission, as sought for, is accorded.

3. Accordingly, the Civil Miscellaneous Appeal is dismissed as

withdrawn. Interim order granted earlier shall stand vacated.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Appeal shall

stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_________________________________ DR. JUSTICE K.MANMADHA RAO

Date: 27.01.2022 Ivd

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE DR. JUSTICE K.MANMADHA RAO

CIVIL MISCELLANEOUS APPEAL No.371 OF 2019

Date: 27.01.2022

Ivd