Smt. E.Lakshmidevamma vs E.Ramaiah Setty
2023 Latest Caselaw 627 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
               APPEAL SUIT No.220 OF 2019

JUDGMENT:

Heard learned counsel for the appellants and also

perused the letter dated 02.02.2023 filed in the Registry with a

request to list the matter under the caption "for withdrawal".

Today, the appellant is present. Enquired. She also made an

endorsement to the effect that she may be permitted to

withdraw the Appeal Suit. She is identified by the learned

counsel for the appellants.

2. Having regard to the facts of the case, considering

the letter dated 02.02.2023 and the endorsement made by the

appellant/plaintiff, this Appeal Suit is dismissed as withdrawn

confirming the impugned judgment and decree dated

27.11.2017 in O.S.No.20 of 2013 on the file of learned III

Additional District Judge, Gadwal.

In the circumstances of the case, there shall be no order

as to the costs. Miscellaneous applications, if any pending,

shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J 07-02-2023 SA