Y. Venkataramana vs J.Pandurangaiah
2023 Latest Caselaw 4178 AP

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             THE HON'BLE SRI JUSTICE V.SRINIVAS

                 APPEAL SUIT No.120 of 2005

JUDGMENT:

Sri Seshadri Goalla, learned counsel for the appellant

submits that he could not get instructions from the party and

he came to know through the advocate appearing in the trial

court that the parties had settled the matter out of the Court.

02. A memo vide U.S.R No.57331 of 2023 dated 22.06.2023 is

filed by the learned counsel for the appellant stating that as

parties settled the matter out of the Court, no relief is required

in the said appeal and prayed to withdraw the appeal.

03. Recording the above submissions, the Appeal Suit is

dismissed as withdrawn.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

04. Miscellaneous applications pending if any, shall stand

closed.

05. Interim orders granted earlier if any, shall stand vacated.

__________________________ JUSTICE V.SRINIVAS Date : 11.09.2023

NKA

THE HON'BLE SRI JUSTICE V.SRINIVAS

APPEAL SUIT No. 120 of 2005

Date : 11.09.2023

NKA