Yarapu Harikrishna vs Yarapu Belle Kalyani
2023 Latest Caselaw 906 Tel

          THE HON'BLE SRI JUSTICE T. VINOD KUMAR

AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

CMA. No. 15 of 2023 JUDGMENT:(per the Hon'ble Sri Justice T. Vinod Kumar)

When the matter is taken up for hearing, learned counsel

appearing on behalf of the appellant submits that during the

pendency of the appeal, parties have arrived at an amicable

settlement and are taking steps to file an appropriate

application before the concerned Court, and that therefore, the

appellant seeks permission of the Court to withdraw this CMA.

2. In view of the above submission, granting permission as

sought for, the CMA is dismissed as withdrawn. No order as to

costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

___________________ T. VINOD KUMAR, J

___________________ P.SREE SUDHA, J 22nd February, 2023 gra

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

CMA. No. 15 of 2023 (per the Hon'ble Sri Justice T.Vinod Kumar)

22nd February, 2023

gra