Citation : 2025 Latest Caselaw 5714 Tel
Judgement Date : 26 September, 2025
THE HON'BLE SMT. JUSTICE RENUKA YARA
I.A.No.1 of 2023
In/and
FIRST APPEAL No.342 OF 2025
COMMON JUDGMENT:
Sri P. Ravindra Reddy, learned counsel for the
appellant represented that the matter is settled amicably
between the parties by signing an MOU, as such, he seeks
permission to withdraw the appeal unconditionally. He also
filed I.A.No.2 of 2025 seeking permission to withdraw
A.S.No.342 of 2025.
Permission as sought for is accorded.
Accordingly, the I.A.No.2 of 2025 is allowed and
consequently, the First Appeal is dismissed as withdrawn.
No costs.
As a sequel thereto, Miscellaneous Petitions, if any,
pending, shall stand dismissed.
___________________ RENUKA YARA, J Date: 26.09.2025 gvl
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