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Judgment
6 paragraphs · 103 words
B V L N Chakravarthi, J
1.
Sri Venkateswarlu Sanisetty, learned counsel for the appellant would submit that the issue involved in this Appeal was amicably settled out of the Court and in pursuance of the same, a letter dated 01.07.2025 was addressed to the Registrar (Judicial) seeking permission to withdraw the present Appeal, as the appellant is not interested to prosecute the Appeal any further.
2.
No representation for the respondents.
3.
Permission is accorded.
4.
In that view of the matter, this Appeal Suit is dismissed as withdrawn. No order as to costs.
Interlocutory applications, if any, pending shall stand closed.