S Ibrahim Died vs S Mahaboob Bee
2024 Latest Caselaw 6744 AP

Citation : 2024 Latest Caselaw 6744 AP
Judgement Date : 5 August, 2024

Andhra Pradesh High Court - Amravati

S Ibrahim Died vs S Mahaboob Bee on 5 August, 2024

APHC010053322013
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                      [3366]
                          (Special Original Jurisdiction)

                   MONDAY ,THE FIFTH DAY OF AUGUST
                   TWO THOUSAND AND TWENTY FOUR

                               PRESENT

           THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                     SECOND APPEAL NO: 476/2013

Between:

S Ibrahim (died) and Others                            ...APPELLANT(S)

                                  AND

S Mahaboob Bee                                          ...RESPONDENT

The Court made the following Judgment:

Learned counsel for the appellants, Mr.B.S Venkata Ramesh, would

submit that matter is settled out of the Court and he sought permission to

withdraw the appeal.

2. The second appeal which is not admitted and preferred against

concurrent findings of both Courts in the suit for specific performance of

contract. Now the counsel for the appellants is intended to withdraw the

appeal.

3. Permitted.

4. Accordingly, the present second appeal is dismissed as withdrawn

No order as to costs.

Consequently, miscellaneous petitions if any, stand closed. The

Interim Stay, if any, granted, shall stand vacated.

___________________________________ JUSTICE BANDARU SYAMSUNDER Date: 05.08.2024 RSD

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

SECOND APPEAL NO: 476/2013