Maley Veera Venkayya @ Chitti Babu vs Maley Siva Kumar
2024 Latest Caselaw 5128 AP

Andhra Pradesh High Court - Amravati

Maley Veera Venkayya @ Chitti Babu vs Maley Siva Kumar on 4 July, 2024

APHC010049212000
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI               [3397]
                           (Special Original Jurisdiction)

                   THURSDAY ,THE FOURTH DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                       FIRST APPEAL NO: 3445/2000

Between:

Maley Veera Venkayya @ Chitti Babu                    ...APPELLANT

                                  AND

Maley Siva Kumar                                     ...RESPONDENT

Counsel for the Appellant:

  1. A VEERASWAMY

Counsel for the Respondent:

  1. M P CHANDRAMOULI

  2. B SUDHAKAR REDDY AND NEERAJA REDDY

The Court made the following:
 JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel

for the appellant has represented that he has filed a Memo dated

04.07.2024, vide USR No.55980 of 2024 stating that the subject

matter of the appeal is settled out of Court and the same is placed on

record.

2. Perused.

3. Recording the said Memo, the Appeal Suit is dismissed as settled

out of Court. No costs.

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

closed.

_____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 04.07.2024 SRT