A Vaidehi vs S Sunanda
2023 Latest Caselaw 1474 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
              APPEAL SUIT No.1589 OF 2018


JUDGMENT:

Heard learned counsel for the appellants and perused the

letter dated 28.03.2023 along with a memo dated 14.02.2023

wherein it is mentioned that the appellants intend to withdraw

the Appeal Suit pursuant to the settlement outside the Court.

Learned counsel for the appellants made an endorsement to

that effect on the grounds of the appeal. Therefore, having

regard to the submissions, considering the endorsement made

by the learned counsel for the appellants and the memo dated

14.02.2023 and the letter dated 28.03.2023 submitted in the

Registry, the appellant is permitted to withdraw the Appeal Suit.

Accordingly, Appeal Suit is disposed of as withdrawn.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 29-03-2023 SA