Citation : 2022 Latest Caselaw 3432 Tel
Judgement Date : 5 July, 2022
THE HON'BLE SRI JUSTICE M. LAXMAN
SECOND APPEAL No.502 OF 2001
JUDGMENT:
1. The present appeal has been assailed against judgment dated 11.08.1999
passed in A.S. No.70 of 1997 by the Senior Civil Judge, Nagarkurnool,
wherein the claim of the appellants/defendants is allowed. Hence, the present
appeal at the instance of the plaintiff.
2. Learned Counsel for the appellant submitted that the matter is settled
outside the Court and he is not intending to proceed further.
3. Accordingly, the appeal is dismissed as withdrawn. There shall be no order as to costs.
4. As a sequel, pending miscellaneous applications, if any, shall stand closed.
_______________ M. LAXMAN, J DATE: 05.07.2022 BDR
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