V. Ravi Kumar, vs M/S Margadrasi Chit Fund Ltd.,
2023 Latest Caselaw 1683 AP

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                   APPEAL SUIT No.173 of 2005

JUDGMENT:

This appeal is preferred by the appellants/defendants 2, 3

and 5 aggrieved by the judgment and decree dated 29.12.2004

passed in O.S.No.180 of 2001 on the file of the Court of the III

Additional Senior Civil Judge, Guntur(FTC).

2. At the time of hearing, Sri K.V.M.Chiranjeevi, learned

counsel representing Sri Sai Gangadhar Chamarty, learned

counsel for the appellants submitted that the matter is settled

between the parties out of the Court and the appeal may be

dismissed as infructuous.

3. Recording the submission made by the learned counsel for

the appellants, the appeal is dismissed as infrucutous. 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 24.03.2023 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.173 of 2005

24.03.2023

Dinesh