G.Raghunath vs P.Dhananjaya Reddy
2023 Latest Caselaw 1843 AP

         HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                            IA.No.2 of 2022
                                IN/AND
                          A.S. No.679 of 2015
JUDGMENT :

This petition is filed by the petitioners/appellants 2 to 5

and present and they are identified by their respective counsels.

They filed mutual agreement along with the petition and the

contents of said agreement are read over to both parties and they

admitted the same and requested the court to record terms of

compromise of the agreement and dispose of the appeal.

On being satisfied that the parties to the appeal are

compromised and the matter is settled as contended in the terms of

agreement, the petition is ordered.

Accordingly, the appeal is disposed of in terms of the agreement.

The terms of compromise shall form part of this judgment. There shall

be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 10.04.2023 KGM HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

IA.No.2 of 2022 in/and A.S.No.679 of 2015 Date: 10.04.2023

KGM