P. Munirathanam vs G Triveni
2024 Latest Caselaw 7945 AP

Andhra Pradesh High Court - Amravati

P. Munirathanam vs G Triveni on 30 August, 2024

APHC010451342019   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                            AT AMARAVATI                     [3369]
                     (Special Original Jurisdiction)

            FRIDAY, THE THIRTIETH DAY OF AUGUST
             TWO THOUSAND AND TWENTY FOUR

                            PRESENT

  THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                   FIRST APPEAL NO: 75/2020

Between:

P. Munirathanam                                     ...APPELLANT

       AND

G Triveni                                        ...RESPONDENT

Counsel for the Appellant:

1. GANDAVALLI MAHESH

Counsel for the Respondent:

1.

The Court made the following Judgment:

This appeal is filed under Section 96 of C.P.C against the

Decree and Judgment in O.S.No.150 of 2013 on the file of III-

Additional District Judge, Tirupathi dated 30.07.2019.

02. Sri G.Mahesh, learned counsel for appellant submits that

the appeal is settled in Lok Adalat before Trial Court and therefore

he may be permitted to withdraw the appeal.

03. Considering the submissions made, permission accorded

to withdraw the appeal.

03. In the result, appeal is dismissed as withdrawn.. No order

as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :30.08.2024 GRL