Allada Poorna Satya Gowri Shankar vs Smt. Allada Sravanthi
2022 Latest Caselaw 8795 AP

               THE HON'BLE SRI JUSTICE M. GANGA RAO
                                      AND
                 THE HON'BLE SRI JUSTICE V. SRINIVAS
                              F.C.A.No.44 of 2019

JUDGMENT: [per Hon'ble Sri Justice M. Ganga Rao]


       Sri Challa Srinivas, learned counsel representing Sri K.B. Ramanna

Dora, learned counsel for the appellant, states that the matter is settled out of

Court and seeks permission to withdraw the appeal and to that effect a letter

was also addressed to the Registry.


       Permission is accorded.

       Accordingly, the F.C.A is dismissed as withdrawn. No costs.

       As a sequel, pending miscellaneous applications, if any, shall also
stand dismissed.

                                                           __________________
                                                           M.GANGA RAO, J



                                                             _________________
                                                               V. SRINIVAS, J
16.11.2022

Vjl THE HON'BLE SRI JUSTICE M. GANGA RAO

AND

THE HON'BLE SRI JUSTICE V. SRINIVAS

F.C.A.No.44 of 2019

[per MGR,J]

16.11.2022

Vjl