Sk Ameer Pasha vs Methuku Shankaraiah
2025 Latest Caselaw 3110 Tel

Telangana High Court

Sk Ameer Pasha vs Methuku Shankaraiah on 13 March, 2025

           THE HON'BLE SMT. JUSTICE RENUKA YARA

                        A.S. No.41 OF 2019

JUDGMENT :

Sri Kowturu Pavan Kumar, learned counsel for the

appellant has filed letter dated 10.03.2025 before the Registrar,

High Court for the State of Telangana, Hyderabad stating that the

appellant seeks to withdraw the Appeal Suit No.41 of 2019 as the

matter has been settled between the parties.

2. Taking into consideration the contents of the letter dated

10.03.2025 addressed by the learned counsel for the appellant

and duly considering the submissions of the learned counsel for

the appellant, the Appeal Suit is dismissed as withdrawn since

settlement arrived between the parties. However, there shall be

no order as to costs.

Miscellaneous Petitions, if any, pending in this appeal suit

shall stand closed.

___________________ RENUKA YARA, J Date: 13.03.2025

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