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Judgment
B.V.L.N. Chakravarthi, J
Heard Sri Prasad Yaddalapalli, learned counsel for the appellant and learned counsel for the respondents.
Learned counsel for the appellant filed permission petition vide I.A.No.01 of 2025 and would submit that appellant may be permitted to withdraw the appeal, as matter was settled out of the Court.
The appellant is also in attendance and identified by the learned counsel for the respondents in open Court.
Hence, I.A.No.01 of 2025 is allowed and permission is accorded.
Accordingly, the Appeal Suit is dismissed as withdrawn. Consequently, I.A.Nos.05 and 06 of 2019 are also stands closed. There shall be no order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.