Citation : 2024 Latest Caselaw 9452 AP
Judgement Date : 17 October, 2024
APHC010293032019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3311]
(Special Original Jurisdiction)
THURSDAY, THE SEVENTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE MS JUSTICE B S BHANUMATHI
CIVIL MISCELLANEOUS SECOND APPEAL NO: 6/2022
Between:
Dr. A.V.N. Chetti ...APPELLANT
AND
The Greathe Greater Visakhapatnam Municipal Corporation ...RESPONDENT
Ter Visakhapatnam Municipal Corporation
Counsel for the Appellant:
1. M Balasubrahmanyam
Counsel for the Respondent:
1. S Lakshminarayana Reddy (SC for GVMC)
The Court made the following:
JUDGMENT:
This Civil Miscellaneous Second Appeal is filed under Section 287 of Hyderabad Municipal Corporation Act, against the Judgment and decree passed in Tax Appeal No.230/2011 on the file of the Principal Senior Civil Judge, Visakhapatnam, dt.20.06.2019, confirming the order dt.11.07.2011 in R.P.No.1982/10/AC.II on the file of the Commissioner, Greater Visakhapatnam Municipal Corporation, Visakhapatnam.
2. Sri M. Bala Subrahmanyam, the learned counsel for the appellant, addressed a letter dated 14.10.2024 to the Registrar (Judicial) requesting to withdraw the appeal as the matter is settled amicably between the parties and that no further orders are required in this appeal.
BSB, J
3. In view of the representation made on behalf of the appellant, the Civil Miscellaneous Second Appeal is dismissed as withdrawn. No costs.
Pending miscellaneous applications, if any, shall stand closed.
_____________________ B.S. BHANUMATHI, J Date: 17.10.2024 KMS
BSB, J
HON'BLE Ms. JUSTICE B.S. BHANUMATHI
CIVIL MISCELLANEOUS SECOND APPEAL NO: 6/2022
Date:17.10.2024 KMS
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