Kavvagudem Chandrasekhar Reddy vs Kavvagudem Chandrakala Lakshmamma
2025 Latest Caselaw 4832 Tel

Telangana High Court

Kavvagudem Chandrasekhar Reddy vs Kavvagudem Chandrakala Lakshmamma on 15 April, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

            HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                               AND
               HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                                     A.S.No.406 OF 2023

      JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Learned counsel appearing for the appellant seeks

permission of this Court to withdraw the Appeal as the matter

has been settled between both the parties amicably and to that

effect, letter dated 8.4.2024 has been filed in the Registry.

Permission as sought for is accorded.

Accordingly, the Appeal is dismissed as withdrawn. No

costs.

Miscellaneous petitions, if any, pending shall stand closed.

_____________________________________ JUSTICEABHINAND KUMAR SHAVILI

________________________________ JUSTICE TIRUMALA DEVI EADA Date: 15.04.2025 rkk