Palnati Ragappa Naidu vs Kolla Venkateswarlu
2024 Latest Caselaw 4868 AP

Andhra Pradesh High Court - Amravati

Palnati Ragappa Naidu vs Kolla Venkateswarlu on 27 June, 2024

APHC010908892017
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3364]
                          (Special Original Jurisdiction)

            THURSDAY ,THE TWENTY SEVENTH DAY OF JUNE
                 TWO THOUSAND AND TWENTY FOUR

                              PRESENT

         THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU

                       FIRST APPEAL NO: 39/2018

Between:

  1. PALNATI RAGAPPA NAIDU, S/O. VENKAMA NAIDU, AGED ABOUT
     67 YEARS, HINDU, RETIRED EMPLOYEE,     R/O. AMBAPURAM
     VILLAGE, NELLORE RURAL MANDAL, NELLORE DISTRICT.

                                                     ...APPELLANT

                                 AND

  1. KOLLA VENKATESWARLU, S/o VENKAIAH,      AGED ABOUT 51
     YEARS, HINDU, Occ: CONTRACTOR R/o D No.24-6-624, MILITARY
     COLONY, NELLORE CITY, NELLORE DISTRICT,

                                                   ...RESPONDENT

Counsel for the Appellant:

  1. C SUBODH

Counsel for the Respondent:

  1. V V RAVI PRASAD
 The Court made the following:

JUDGMENT:

Learned counsel for the appellant brought to the notice of the Court that

he filed a request letter in the Registry seeking permission to withdraw the

Appeal, as the matter is settled out of the Court.

Considering the same, the Appeal is dismissed as withdrawn.

Consequently, miscellaneous applications pending, if any, shall stand closed.

________________________________ JUSTICE A.V. RAVINDRA BABU Dt.27.06.2024 MH THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU

APPEAL SUIT NO: 39/2018

Dt.27.06.2024 MH