Syed Saad Iqbal Sadd, vs Akula Indira Ram
2022 Latest Caselaw 4020 Tel

               THE HON'BLE JUSTICE G. SRI DEVI
                             AND
          THE HON'BLE SMT. JUSTICE M.G. PRIYADARSINI

                      M.A.C.M.A.No.2541 of 2014

JUDGMENT: (per Justice G. Sri Devi)


1)   Learned counsel for the appellants submits that the subject-

matter of the appeal has been settled between the parties out of the

Court and therefore, he seeks permission of this Court to withdraw the

appeal.


2)   Recording the said submission, the MACMA is accordingly

dismissed as withdrawn. No order as to costs.


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

closed.


                                                 ______________________
                                                 JUSTICE G. SRI DEVI


                                       _______________________________
                                       JUSTICE M.G. PRIYADARSINI
02.08.2022

Tsr/gkv

THE HON'BLE JUSTICE G. SRI DEVI AND THE HON'BLE SMT. JUSTICE M.G. PRIYADARSINI

M.A.C.M.A.No.2541 of 2014 (per Justice G. Sri Devi)

DATE:02-08-2022