M/S Shriram City Union Fin Ltd., ... vs R Prakash, Nellore 3 Others
2023 Latest Caselaw 4746 AP

   THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

CIVIL MISCELLANEOUS APPEAL No.670 of 2017

JUDGMENT:- (Per Hon'ble Sri Justice Cheekati Manavendranath Roy)

Pursuant to the letter submitted by the learned counsel for the

petitioner in the Registry to list the matter for withdrawal, the matter

is listed today under the caption "for withdrawal".

Learned counsel for the petitioner seeks permission to

withdraw the Civil Miscellaneous Appeal on the ground that the

parties have settled the matter out of the Court.

Permission is accorded.

Therefore, the Civil Miscellaneous Appeal is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous petitions, if any pending, in the appeal, shall

stand closed.

______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

______________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 06.10.2023 ARR/KSJ

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

CIVIL MISCELLANEOUS APPEAL No.670 of 2017

Date: 06-10-2023

ARR/KSJ