Indian Oil Corporation vs Hari Kishen,
2023 Latest Caselaw 908 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
      CITY CIVIL COURT APPEAL No.217 OF 2017

JUDGMENT:

Heard learned counsel for the appellants and

respondent/landlord. Learned counsel for the appellants on

instructions submitted that he may be permitted to withdraw

the appeal suit. At this stage, learned counsel for the

respondent/landlord requested that the appellants may be

directed to execute a fresh Lease Deed. Since the appellant

intend to withdraw the Appeal Suit filed against the orders in

O.S.No.431 of 2013 dated 02.06.2017 on the file of learned III

Additional Chief Judge, City Civil Court, Hyderabad, in my

considered opinion, no such direction could be given against the

appellants.

2. Accordingly, the appellant is permitted to withdraw

the Appeal Suit and to that effect learned counsel for the

appellant has made an endorsement on the grounds of the

appeal. Therefore, while recording the submissions, considering

the endorsement made on the grounds of appeal, this Appeal

Suit is dismissed as withdrawn confirming the judgment and

decree dated 02.06.2017 in O.S.No.431 of 2013 on the file of

learned III Additional Chief Judge, City Civil Court, Hyderabad.

3. 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

22-02-2023 SA