C.Sudhakar vs C.Prahallada Rao
2022 Latest Caselaw 6616 AP

                  HON'BLE Ms. JUSTICE B.S.BHANUMATHI

                            A.S.No.333 of 2018


JUDGMENT:

Sri Kari Basaiah, learned counsel representing Sri K.Sitaram, learned

counsel for the appellants submitted that a letter has been submitted in the

Registry reporting withdrawal of the appeal, as per the instructions of the

appellants, since the matter has been settled out of Court and that today

also the same letter has been submitted afresh to the Registrar (Judicial).

He further represented that the same has been informed to the learned

counsel for the respondents.

No representation for the respondents.

In view of the withdrawal of the appeal, as the matter was settled

out of Court, the appeal is dismissed as withdrawn. There shall be no order

as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.Bhanumathi, J Dt.08.09.2022 PNV