Badugula Azmatxinisha, vs Smt. Swama Kumari,
2024 Latest Caselaw 7237 AP

Andhra Pradesh High Court - Amravati

Badugula Azmatxinisha, vs Smt. Swama Kumari, on 14 August, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010654282023
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                               [3488]
                           (Special Original Jurisdiction)

             WEDNESDAY, THE FOURTEENTH DAY OF AUGUST
                 TWO THOUSAND AND TWENTY FOUR
                                    PRESENT
         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
                THE HONOURABLE SRI JUSTICE HARINATH.N
                          WRIT APPEAL NO: 74/2024
Between:
Badugula Azmatxinisha, and Others                               ...APPELLANT(S)
                                       AND
Smt Swama Kumari and Others                                   ...RESPONDENT(S)
Counsel for the Appellant(S):
   1. A SYAM SUNDAR REDDY
Counsel for the Respondent(S):
   1. GP FOR REVENUE
   2. SURESH KUMAR REDDY KALAVA
The Court made the following Judgment: (per Hon'ble Sri Justice R. Raghunandan Rao)
       Learned counsel for the appellants submits that the matter has settled
between the parties and that the appellants wish to withdraw the Writ Appeal.

       Accordingly, the Writ Appeal is dismissed as withdrawn. There shall be
no order as to costs.

       As a sequel, pending miscellaneous petitions, if any, shall stand closed.


                                                    ________________________
                                                    R. RAGHUNANDAN RAO, J.

________________ HARINATH.N, J.

BSM HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

AND

HONOURABLE SRI JUSTICE HARINATH.N

WRIT APPEAL No.74 OF 2024 (per Hon'ble Sri Justice R. Raghunandan Rao)

Date: 14.08.2024

BSM