Gudapati Subba Rao vs Kandukuri Padmanabham,
2024 Latest Caselaw 10205 AP

Andhra Pradesh High Court - Amravati

Gudapati Subba Rao vs Kandukuri Padmanabham, on 12 November, 2024

 APHC010152122005
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                       [3397]
                            (Special Original Jurisdiction)

                TUESDAY ,THE TWELFTH DAY OF NOVEMBER
                   TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                          FIRST APPEAL NO: 682/2005

Between:

Gudapati Subba Rao                                              ...APPELLANT

                                      AND

Kandukuri Padmanabham and Others                         ...RESPONDENT(S)

Counsel for the Appellant:

     1. KOWTURU PAVAN KUMAR

Counsel for the Respondent(S):

     1. K RANGA RAO

     2. V N CHAKRAPANI

     3.

The Court made the following:
JUDGMENT:

1. Today when the matter is listed under the caption for final hearing

learned counsel appearing for both sides is present and represented that the

matter has been settled outside of the Court between both the parties and

further represented that the appeal has become "infructuous".

2. The representation made by the learned counsel appearing for both

sides 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.12.11.2024 CVD