Kadapa Chinna Gangulu vs Obu Venkata Subbamma
2024 Latest Caselaw 9686 AP

Andhra Pradesh High Court - Amravati

Kadapa Chinna Gangulu vs Obu Venkata Subbamma on 25 October, 2024

APHC010624602014
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

              FRIDAY ,THE TWENTY FIFTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                     SECOND APPEAL NO: 540/2014

Between:

Kadapa Chinna Gangulu                                ...APPELLANT

                                 AND

Obu Venkata Subbamma                                ...RESPONDENT

Counsel for the Appellant:

  1. KARRI MURALI KRISHNA

Counsel for the Respondent:

  1. S A K MYNUDDIN

The Court made the following:
 JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel

appearing for both sides is present. Learned counsel for the appellants has

represented that the matter between both the parties has been settled out of

the Court and to that effect a memo dated 24.10.2024, has been filed before

the Registry and the same is placed on record and requested permission for

withdrawing the present Second Appeal.

2. Perused.

3. Accordingly, the representation made by the learned counsel for the

appellant and as well as the memo dated 24.10.2024, filed by him are

recorded and the Second Appeal is dismissed as withdrawn. There shall be

no order as to costs.

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

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 25.10.2024 SRT