Mallipeddi Mohana Ramesh Died vs The State Of Andhra Pradesh
2024 Latest Caselaw 10417 AP

Andhra Pradesh High Court - Amravati

Mallipeddi Mohana Ramesh Died vs The State Of Andhra Pradesh on 18 November, 2024

APHC010067802024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                        [3369]
                          (Special Original Jurisdiction)

             MONDAY ,THE EIGHTEENTH DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

         THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                      FIRST APPEAL NO: 115/2024

Between:

Mallipeddi Mohana Ramesh (died) and Others                ...APPELLANT(S)

                                   AND

The State Of Andhra Pradesh and Others                  ...RESPONDENT(S)

Counsel for the Appellant(S):

1. SUNKARA RAJENDRA PRASAD

Counsel for the Respondent(S):

1. N SRIHARI (Standing Counsel for ZPP MPP and GRAM PANCHAYAT)

2. GHANTASALA UDAYA BHASKAR

THE COURT MADE THE FOLLOWING JUDGMENT:

The Appeal Suit is preferred by the appellants against the

judgment and decree dated 06.09.2023, passed in O.S.No.16 of 2015

on the file of the Principal District Judge, Krishna at Machilipatnam.

2. Heard both the learned counsel.

3. Learned counsel for the appellants submits that the matter was

settled out of Court and hence, they intend to withdraw this appeal.

4. Learned counsel for the respondents reports no objection to

withdraw this appeal.

5. Considering the submissions made, 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as withdrawn.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: 18.11.2024 MKK