Addanki Subba Rao vs Pamidimukkala Srinivasa Rao
2024 Latest Caselaw 7247 AP

Citation : 2024 Latest Caselaw 7247 AP
Judgement Date : 14 August, 2024

Andhra Pradesh High Court - Amravati

Addanki Subba Rao vs Pamidimukkala Srinivasa Rao on 14 August, 2024

APHC010228772013
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                        [3366]
                          (Special Original Jurisdiction)

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

                                PRESENT

           THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                     SECOND APPEAL NO: 763/2013

Between:

Addanki Subba Rao                                           ...APPELLANT

                                   AND

Pamidimukkala Srinivasa Rao and Others                 ...RESPONDENT(S)

Counsel for the Appellant:

1. TURAGA SAI SURYA

Counsel for the Respondent(S):

1. G VIJAYA BABU

The Court made the following Judgment:

Learned counsel, Mr.Lalith representing on behalf of Mr.Turaga Sai

Surya, learned counsel for the appellant would submit that matter is settled

out of Court.

2. Learned counsel, Mr.B.S.S Kumar representing on behalf of

Mr.G.Vijaya Babu, learned counsel for the respondents.

3. Learned counsel for the appellant sought permission to withdraw the

appeal as the matter is settled out of the Court.

4. For the reasons stated by the learned counsel representing the

appellant, he is permitted to withdraw the appeal.

5. Accordingly, the present second appeal is dismissed as withdrawn.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: 14.08.2024 RSD

THE HON'BLE SRI JUSTICE BANDARU SYAMSUNDER