Alluri Rama Murthy Raju Died Per ... vs A.Ramachandra Raju Boppudy 16 ...
2023 Latest Caselaw 3115 AP

                   THE HON'BLE SRI JUSTICE V. SRINIVAS

                   APPEAL SUIT No.1353 of 1997

JUDGMENT:

Sri A.Rama Krishna, learned counsel for the appellants filed a

letter, dated 10.05.2023, before the Registry stating that he was

instructed by the appellants to withdraw the Appeal Suit as both

parties settled the matter outside the Court and they are not

interested to pursue the appeal. Hence, the matter came up today

under the caption "For Withdrawal'.

2. In view of the contents of the letter and the submissions made

by the learned counsel for the appellants, the Appeal Suit is dismissed

as withdrawn. There shall be no order as to costs.

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

4. Miscellaneous petitions pending if any, stand closed.

____________ V. SRINIVAS, J Date: 12.05.2023

Pab

THE HON'BLE SRI JUSTICE VUTUKURU SRINIVAS

APPEAL SUIT No. 1353 of 1997

DATE: 12.05.2023

Pab