T Suseela vs Bhmarao
2024 Latest Caselaw 500 AP

Andhra Pradesh High Court - Amravati

T Suseela vs Bhmarao on 11 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

                                                            [ 3456 ]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

       THURSDAY, THE ELEVENTH DAY OF JANUARY
          TWO THOUSAND AND TWENTY FOUR

                             PRESENT

  THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO

THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA

                  FIRST APPEAL NO: 3 OF 2019

  Between:
  Dr. Tallamraju Suseela and others
                                                ...APPELLANT(S)
                                AND
  Konchada Bhima Rao and others

                                                ...RESPONDENTS

The Court made the following Judgment:

U.DURGA PRASAD RAO, J:

When the matter is taken up for hearing, learned counsel for

appellants would submit that in view of the MOU dated 15.04.2021

entered into between the parties out of Court and all the pending

issues have been resolved by the parties, the appellant may be

permitted to withdraw the appeal.

In view of the above submission of learned counsel for

appellants, permission is accorded as sought for and Appeal is

dismissed as withdrawn. No costs.

As a sequel, interlocutory applications pending, if any, in this

case shall stand closed.

__________________________ U.DURGA PRASAD RAO, J

____________________________ KIRANMAYEE MANDAVA, J 11.01.2024 SS