Nakkala Venkateswarlu vs Inagala Amarnadh
2024 Latest Caselaw 6924 AP

Andhra Pradesh High Court - Amravati

Nakkala Venkateswarlu vs Inagala Amarnadh on 8 August, 2024

APHC010440942005
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3369]
                          (Special Original Jurisdiction)

              THURSDAY, THE EIGHTH DAY OF AUGUST
                TWO THOUSAND AND TWENTY FOUR

                               PRESENT

      THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 1031/2005

Between:

Nakkala Venkateswarlu                               ...APPELLANT

                                 AND

Inagala Amarnadh                                   ...RESPONDENT

Counsel for the Appellant:

1. V DYUMANI

Counsel for the Respondent:

1. NIMMAGADDA SATYANARAYANA

THE COURT MADE THE FOLLOWING JUDGMENT:

Learned counsel for the appellant submits that the appellant

wants to withdraw the appeal as the matter is settled out of

Court.

2. Permission is accorded.

3. Considering the above submission made by the learned

counsel for the appellant, without going into the correctness of the submission regarding the settlement of the matter outside of

the Court, permitted to withdraw the appeal.

4. In the result, the appeal is dismissed as withdrawn. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date:08.08.2024 ASR

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

08.08.2024

ASR