Moduboina Nageswara Rao vs Pothineni Anjaneyulu
2023 Latest Caselaw 94 AP

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

                   APPEAL SUIT No.1134 OF 2018

JUDGMENT:

01. Learned counsel for Appellant alone is in attendance.

02. Letter dated 28-12-2022 submitted by the learned counsel for

Appellant to the Registrar Judicial is on record. O.S.No.120 of 2011 is a

suit for specific performance of agreement for sale and for permanent

injunction. The suit was dismissed at the trial Court. Aggrieved of it,

plaintiffs preferred the present first appeal. From the submissions of

the learned counsel and the contents of the letter referred above it is

seen that between the parties the dispute was settled out of Court and

therefore compromise took place between the parties. Learned counsel

seeks permission to withdraw this appeal.

03. Considering the circumstances referred above, permission is accorded.

04. In the result, this Appeal is dismissed as withdrawn. No order as to costs.

Consequently, miscellaneous petitions if any, stands closed. The interim stay if any granted is hereby vacated.

__________________________ JUSTICE DR.V.R.K.KRUPA SAGAR Date :04.01.2023

GRL

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

A.S.No.1134 of 2018

Date : 04.01.2023

GRL.