Bantu Maruthi Karan vs Bantu Satyamma
2022 Latest Caselaw 3412 Tel

                 HON'BLE SRI JUSTICE P.NAVEEN RAO
                                  AND
               HON'BLE SMT DR.JUSTICE G.RADHA RANI


                      APPEAL SUIT No.66 of 2021
                            Date:05.07.2022

Between:

Bantu Maruthi Karan S/o.late Bantu Narayana,
@ Ganjula Narayana Aged 55 yrs, Occu : Business and
Agriculture, R/o.H.No.6-18-179, NGO's Colony,
Subashnagar, Nizamabad
                                              .....Appellant

     And

Bantu Satyamma W/o.late Bantu Narayana @ Ganjula Narayana
(died) per LRs, respondents/defendants 2, 11 and 12 herein & others

.....Respondents

The Court made the following:

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SMT DR.JUSTICE G.RADHA RANI

APPEAL SUIT No.66 of 2021

JUDGMENT: (Per Hon'ble Sri Justice P.Naveen Rao)

Learned Senior Counsel representing learned counsel for the appellant

seeks to withdraw the appeal stating that the issue is resolved outside the

Court and appellant is not intending to prosecute the appeal.

Permission is accorded.

Accordingly, the Appeal Suit is dismissed as withdrawn. Pending

miscellaneous petitions, if any, shall stand closed.

__________________ P.NAVEEN RAO,J

_________________________ DR. G.RADHA RANI, J 5th July, 2022 Rds