M/S. M.G. Brothers vs C.A. Dhannjaya Varma
2024 Latest Caselaw 4821 AP

Andhra Pradesh High Court - Amravati

M/S. M.G. Brothers vs C.A. Dhannjaya Varma on 26 June, 2024

 APHC010205492002
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3397]
                            (Special Original Jurisdiction)

              WEDNESDAY ,THE TWENTY SIXTH DAY OF JUNE
                  TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 1752/2002

Between:

M/s. M.g. Brothers                                            ...APPELLANT

                                    AND

C A Dhannjaya Varma and Others                           ...RESPONDENT(S)

Counsel for the Appellant:

     1. P GANGA RAMI REDDY

Counsel for the Respondent(S):



The Court made the following:

JUDGMENT:

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

appellant represented that the matter has been settled out of the Court

between both the parties and he further represented that the appeal has

become "infructuous".

2. The representation made by the learned counsel for the appellant is

recorded.

3. Accordingly, the Appeal Suit is dismissed as infructuous. There shall be

no order as to costs.

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

________________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.26.06.2024 CVD