Citation : 2023 Latest Caselaw 5321 AP
Judgement Date : 4 November, 2023
THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO
APPEAL SUIT No.265 of 2007
JUDGMENT:
Learned counsel for the appellant represented that the
matter was compromised between the parties and the appeal may
be dismissed as withdrawn.
2. Perused.
3. Accordingly, this Appeal is dismissed as withdrawn. There
shall be no order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall
stand closed.
____________________________________ JUSTICE V.GOPALA KRISHNA RAO
Dt.04.11.2023 ANI
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