Naidu Srinivasulu Reddy vs Naidu Venka Reddy
2024 Latest Caselaw 10306 AP

Andhra Pradesh High Court - Amravati

Naidu Srinivasulu Reddy vs Naidu Venka Reddy on 14 November, 2024

APHC010081192017
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                     [3369]
                          (Special Original Jurisdiction)

           THURSDAY ,THE FOURTEENTH DAY OF NOVEMBER
                TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                          APPEAL SUIT No: 85/2017

Between:

Naidu Srinivasulu Reddy                                   ...APPELLANT

                                    AND

Naidu Venka Reddy and Others                          ...RESPONDENT(S)

Counsel for the Appellant:

1. MADHAVA RAO NALLURI

Counsel for the Respondent(S):

1. KAMBHAMPATI RAMESH BABU

THE COURT MADE THE FOLLOWING JUDGMENT:

The Appeal suit is preferred by the appellant against the judgment

and decree dated 10.06.2016, passed in O.S.No.206 of 2010 on the file

of the I Additional District Judge, Nellore.

2. Heard learned counsel for the appellant. None appeared for the

respondents despite listing the matter under the caption 'For

Withdrawal'.

3. Learned counsel for the appellant submits that a letter has been

filed seeking permission to withdraw the appeal. On perusal, it is stated

that the matter has been settled outside the Court and sought

permission of this Court to withdraw the appeal.

4. Considering the submissions of learned counsel for the appellant

and without going into the correctness of the said submission, the

Appeal Suit is dismissed as withdrawn. There shall be no order as to

costs.

Interim orders granted earlier, if any, shall stand vacated.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 14.11.2024 MKK