Khandavalli Seetharama Bhargava ... vs K.Thirunarayanacharyuludied ...
2023 Latest Caselaw 1649 AP

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                  APPEAL SUIT No.1087 of 1997

JUDGMENT:

This appeal is preferred by the appellant/plaintiff

aggrieved by the judgment and decree dated 06.06.1996 passed

in O.S.No.1 of 1986 on the file of the Court of the III Additional

District Judge, Kakinada.

2. At the time of hearing, Sri B.Sudhakar Kumar, learned

counsel representing Sri N.Vijay, learned counsel for the

appellant submitted that the parties proposed to compromise

the matter and the appellant wishes to withdraw the appeal and

filed a memo before this Court to that effect and sought

permission of this Court to withdraw the appeal.

3. Permission is accorded.

4. Accordingly, the appeal is dismissed as withdrawn. There

shall be no order as to costs.

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

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 23.03.2023 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.1087 of 1997

23.03.2023

Dinesh