M/S. Lalitha Enterprises, vs Monangi Ravi Kumar
2024 Latest Caselaw 9129 AP

Andhra Pradesh High Court - Amravati

M/S. Lalitha Enterprises, vs Monangi Ravi Kumar on 3 October, 2024

APHC010620632023
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3331]
                          (Special Original Jurisdiction)

              THURSDAY, THE THIRD DAY OF OCTOBER
                TWO THOUSAND AND TWENTY FOUR

                               PRESENT

      THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

                     SECOND APPEAL NO: 230/2024

Between:

M/s. Lalitha Enterprises, and Others                   ...APPELLANT(S)

                                  AND

Monangi Ravi Kumar                                     ...RESPONDENT

Counsel for the Appellant(S):

   1. RAYAPROLU SRIKANTH

Counsel for the Respondent:

   1. TAGORE YADAV YARAGORLA

The Court made the following:

                                ORDER

The above second appeal is filed aggrieved by the decree and judgment dated 11.09.2023 in A.S.No.39 of 2022 on the file of I Additional District & Sessions Judge, Srikakulam, confirming the decree and judgment dated 28.07.2022 in O.S.No.209 of 2014 on the file of Principal Senior Civil Judge's Court, Srikakulam.

2. Respondent, being the plaintiff filed suit O.S.No.209 of 2014 with a prayer to direct the defendants to vacate from the suit schedule premises and deliver the same to the plaintiff etc. The suit was decreed on 28.07.2022. The defendants 1 to 3 are directed to vacate the schedule property within 3 months. Appeal A.S.No.39 of 2022 filed by defendants was dismissed on 11.09.2023 confirming the decree and judgment of the trial Court.

3. When the second appeal was listed on 11.09.2024, Sri I.Sai Gopi Manoj Krishna, learned counsel representing Sri R.Srikanth, learned counsel for appellants would submit that the appellants will vacate the suit schedule premises within six weeks from 11.09.2024. This Court directed the appellants to file an affidavit to that effect. On 18.09.2024, at request of learned counsel for appellants, the second appeal was adjourned to 25.09.2024.

4. Today when the matter came up for hearing, Sri Vijay Vardhan, learned counsel representing Sri R.Srikanth, learned counsel for appellants seeks permission of this Court to withdraw the second appeal stating that the matter is settled out of the Court.

5. Sri Y.Tagore Yadav, learned counsel for respondent also did not dispute about the alleged settlement out of the Court.

6. Learned counsel for appellants filed Photostat copy of letter addressed by the appellants to the learned counsel for appellants requesting to withdraw the second appeal. The said letter is placed on record.

7. In view of the above, permission to withdraw the second appeal, is accorded.

8. Accordingly, the Second Appeal is dismissed as Withdrawn. No costs.

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

___________________________ JUSTICE SUBBA REDDY SATTI PVD