Kondeti Satya Surya Prakash, ... vs Kondeti Polaraju, ...
2023 Latest Caselaw 1219 AP

Citation : 2023 Latest Caselaw 1219 AP
Judgement Date : 1 March, 2023

Andhra Pradesh High Court - Amravati

Kondeti Satya Surya Prakash, ... vs Kondeti Polaraju, ... on 1 March, 2023

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                  APPEAL SUIT No.783 of 2008

JUDGMENT:

This appeal is preferred by the appellants/defendants 1

and 2 aggrieved by the judgment and decree dated 10.07.2008

passed in O.S.No.11 of 2003 on the file of the Court of the

Principal District Judge, East Godavari, Rajahmundry.

2. At the time of hearing, Smt.Sridevi Jampani, learned

counsel for the appellants submits that the matter is settled out

of the Court and the appellants wish to withdraw the appeal and

a memo to that effect has also been filed before this Court.

3. Accordingly, the appeal suit is dismissed as withdrawn.

There shall be no order as to costs.

4. Consequently, miscellaneous petitions, if any pending, in

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 01.03.2023 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.783 of 2008

01.03.2023

Dinesh

Kondeti Satya Surya Prakash, ... vs Kondeti Polaraju, ...
2023 Latest Caselaw 1219 AP

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition