K.Gopal vs Sri M.K.Ramanujan Died
2022 Latest Caselaw 3049 Tel

  THE HONOURABLE SMT. JUSTICE G.ANUPAMA CHAKRAVARTHY



                         CCCA NO.66 OF 2012
ORDER

This CCCA is filed against the judgment and decree

dated.25.07.2011 passed in O.S.No.478 of 2006 on the file of II Additional

Chief Judge, City Civil Court, Hyderabad.

2. Today the matter is listed under the caption "For withdrawal". The

learned Counsel for the appellant Mr.S.Rajan has addressed a letter to the

Registrar (Judicial) on 22.06.2022 that he had instructions from his client

that since the matter has been settled between the parties he intends to

withdraw the CCCA. Along with the said letter the learned Counsel for

the appellant has also enclosed a letter of the appellant herein

dated.20.06.2022 which disclose that the Counsel for the appellant has

received instructions from the appellant to withdraw the present CCCA.

3. Taking into consideration both the letters of the appellant as well

as counsel for the appellant the present CCCA is dismissed as

withdrawn. No order as to costs.

4. Pending miscellaneous applications, if any, shall stand closed.

_________________________________ SMT.G.ANUPAMA CHAKRAVARTHY,J 24th June, 2022 trr