THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI
APPEAL SUIT No.690 of 2002
JUDGMENT:
This appeal is filed by the defendant in O.S.No.123 of
1998, which was filed for recovery of amount on the strength of
promissory note dated 01.03.1997. The said suit was decreed
on 19.02.2002. Aggrieved by the same, the present appeal is
filed.
This Court by order dated 11.04.2002 granted interim
stay and ordered issuance of notice. Pending the appeal, learned
counsel for the appellant filed memo vide USR No.7971 of 2022
stating that the matter was settled out of Court and seeks
permission of this Court to withdraw the appeal.
Permission as sought for is accorded.
Accordingly, the appeal suit is dismissed as withdrawn.
No costs.
As a sequel, all the pending miscellaneous applications
shall stand closed.
_________________________ SUBBA REDDY SATTI, J
2nd March, 2022
PVD 2
THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI
APPEAL SUIT No.690 of 2002
2nd March, 2022
PVD
