Kadiyala Raghunadha Swamy vs Kakarla Jhansi Lakshmi
2024 Latest Caselaw 6855 AP

Andhra Pradesh High Court - Amravati

Kadiyala Raghunadha Swamy vs Kakarla Jhansi Lakshmi on 7 August, 2024

APHC010358752013
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                    [3366]
                           (Special Original Jurisdiction)

             WEDNESDAY ,THE SEVENTH DAY OF AUGUST
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

           THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                      SECOND APPEAL NO: 481/2013

Between:

Kadiyala Raghunadha Swamy and Others                   ...APPELLANT(S)

                                     AND

Kakarla Jhansi Lakshmi and Others                   ...RESPONDENT(S)

Counsel for the Appellant(S):

1. K SITA RAM

Counsel for the Respondent(S):

1. KAMBHAMPATI RAMESH BABU

The Court made the following Judgment:

Learned counsel for the appellants, Mr.K.Sita Ram, would submit

that matter is settled out of the Court between the parties and he sought

permission to withdraw the appeal.

2. Permitted.

3. Accordingly, the present second appeal is dismissed as withdrawn.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: 07.08.2024 RSD

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER

SECOND APPEAL NO: 481/2013

07.08.2024

RSD