Smt. Pulikanti Andalamma vs Pulikanti Praveen Kumar
2023 Latest Caselaw 1625 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
      CITY CIVIL COURT APPEAL No. 219 of 2011

JUDGMENT:

Heard learned counsel for the appellants. A memo dated

11.04.2023 is submitted along with letter dated 11.04.2023

submitted in the Registry stating that in view of the Settlement

Deed dated 07.05.2019 among the brothers, the appellant

intend to withdraw the appeal. To that effect an endorsement is

also made on the grounds of the appeal. Therefore, while

considering the submissions made by the learned counsel for

the appellants, memo dated 11.04.2023, letter dated

11.04.2023 submitted in the Registry and the endorsement

made on the grounds of the appeal, this City Civil Court Appeal

is dismissed as withdrawn. However, in the circumstances of

the case, there shall be no orders as to the costs. As a sequel,

miscellaneous applications, if any pending, shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J

12-04-2023 SA