C. Vardhini Meenakshi vs P. Satya Lingamurthy Died
2023 Latest Caselaw 3036 AP

                THE HON'BLE SRI JUSTICE V.SRINIVAS

                   APPEAL SUIT No.1013 of 2004

JUDGMENT:

Sri Ashok Kondeti, learned counsel for the appellant, filed

a letter, along with letter addressed by the party, requesting the

Court to withdraw the appeal suit as the appellant got settled

the suit claim amount.

2. Sri K.V.Seshagiri Rao, learned counsel for the

respondents, is also present.

3. The letter, dated 05.04.2023 submitted by the appellant-

Smt.Chaganti Vardhani Meenakshi is placed on record.

4. In view of the letter submitted by the appellant, the

appeal suit is dismissed as withdrawn. There shall be no order

as to costs.

5. Consequently, in view of the dismissal of this appeal, the

connected Contempt Case No.1421 of 2004 is also closed.

6. Interim orders granted earlier if any, stand vacated.

7. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTGICE V.SRINIVAS Date: 10.05.2023 krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No.1013 of 2004

DATE: 10.05.2023

Krs