Kota Chandramohan, Krishna Dist ... vs Peravala Venkata Nageswara Rao, ...
2022 Latest Caselaw 9188 AP

Citation : 2022 Latest Caselaw 9188 AP
Judgement Date : 29 November, 2022

Andhra Pradesh High Court - Amravati

Kota Chandramohan, Krishna Dist ... vs Peravala Venkata Nageswara Rao, ... on 29 November, 2022

              HON'BLE DR. JUSTICE V.R.K. KRUPA SAGAR


                         S.A.No.836 of 2016
JUDGMENT:

Learned counsel on both sides are in attendance.

Defendant No.3 and defendant No.4 are the appellants in the Second Appeal.

For appellants the learned counsel filed a letter as well as a memo and also filed a copy of notarized affidavit stating that during the pendency of the second appeal, parties on both sides got the matter settled out of the Court and seeks permission of this Court to withdraw the appeal.

Permission is accorded.

Accordingly, the appeal is dismissed as withdrawn. No costs.

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

Dr.V.R.K.KRUPA SAGAR, J

Date: 29-11-2022 MH

HON'BLE DR. JUSTICE V.R.K. KRUPA SAGAR

S.A.No.836 of 2016

Dated:29-11-2022

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