When The Matter Is Taken Up For ... vs Unknown
2023 Latest Caselaw 1702 AP

          HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.861 of 2010

JUDGMENT:

1. When the matter is taken up for hearing, Ms.B.L.A. Devi, learned

counsel represented on behalf of Sri Chandra Sekhar Ilapakurti,

learned counsel for the appellants, represented that the learned

counsel for the appellants filed a Memo dt.07.03.2023 stating

that the parties settled the matter amicably and sought for

permission to withdraw the appeal.

2. Perused the contents of the Memo.

3. Recording the submission made by Ms.B.L.A. Devi, learned

counsel, the appellants are permitted to withdraw the appeal.

4. Accordingly, the appeal is dismissed as withdrawn. No costs.

5. Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 27.03.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.861 of 2010

Date 27.03.2023

SAK