Vagwala Venkateswara Rao vs Ghantasala Venkateswara Rao
2024 Latest Caselaw 6925 AP

Andhra Pradesh High Court - Amravati

Vagwala Venkateswara Rao vs Ghantasala Venkateswara Rao on 8 August, 2024

 APHC010530892012
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                       [3366]
                             (Special Original Jurisdiction)

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

                                  PRESENT

              THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                        SECOND APPEAL NO: 1047/2012

Between:

Vagwala Venkateswara Rao                                      ...APPELLANT

                                    AND

Ghantasala Venkateswara Rao                                 ...RESPONDENT

Counsel for the Appellant:

1. TURAGA SAI SURYA

Counsel for the Respondent:

1. K SITA RAM

The Court made the following:

Judgment:-

The learned counsel Mr.Lalith,, representing on behalf of Mr.Turaga Mr. Sai

Surya, learned arned counsel for the appellant, appellant would submit that both parties have

settled the dispute out of the Court and no lis survives to adjudicate the

present Second Appeal and he sought permission to wi withdraw thdraw the Appeal.

There is no representation for the respondent.

2. Permission is accorded.

3. After recording the submissions made by the learned counsel for the

appellant, the Second Appeal is dismissed as withdrawn. No order as to costs.

Consequently, miscellaneous petitions, if any, shall stand closed. The

interim stay granted if any, shall stand vacated.

_______________________________ JUSTICE BANDARU SYAMSUNDER Date: 08.08.2024 PNS