Galla Chintalli Anr vs Karri Shyama Sundari
2023 Latest Caselaw 1072 AP

     THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

I.A.No.1 of 2021

In/and

CIVIL MISCELLANEOUS APPEAL NO.965 of 2015

JUDGMENT:-

I.A.No.1 of 2021 is filed by the learned counsel for appellant seeking

to withdraw this C.M.A.No.965 of 2015 stating that he preferred the

present appeal against the impugned order in I.A.No.348 of 2014 in

O.S.No.41 of 2011 dated 10.11.2014, on the file of Principal Senior Civil

Judge, Gajuwaka.

2. During the pendency of the appeal, both parties compromised and

settled the matter out of the Court. Hence, he wanted to withdraw the

appeal.

3. No representation on behalf of the both parties.

4. In the light of I.A.No.1 of 2021, it appears that the appellant has no

interest in prosecuting the matter, since the matter is compromised.

5. Hence, the appeal is dismissed. There shall be no order as to costs.

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

dismissed.

_____________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 22.02.2023

MSI

THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

C.M.A.No.965 of 2015

Date:22.02.2023 MSI