Boddupalli Balakistamm vs Muppidi Venkataiah
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Telangana High Court

Boddupalli Balakistamm vs Muppidi Venkataiah on 17 June, 2025

            THE HON'BLE SMT. JUSTICE RENUKA YARA

                         M.A.C.M.A No.357 of 2023

JUDGMENT:

Sri Madhirala Vishnuvardhan Reddy, learned counsel for the

appellants represented that the matter is settled outside the Court and

seeks permission of this Court to withdraw the present appeal. He has

also addressed a letter dated 13.06.2025 to the Registrar (Judicial) to that

effect. The said letter is placed on record.

Permission is accorded.

The present appeal is accordingly dismissed as withdrawn. In the

circumstances of the case, there shall be no order as to costs.

As a sequel thereto, miscellaneous petitions, if any, pending in the

appeal shall stand closed.

__________________ RENUKA YARA, J Date: 17.06.2025 gvl

HON'BLE SMT. JUSTICE RENUKA YARA

M.A.C.M.A.No.357 of 2023

17th June, 2025

gvl