P.GOVINDAPPA Vs. KRISHNA PRASAD

JUDGEMENT

(1.) Learned counsel for the appellant has filed a memo seeking withdrawal of the appeal on the ground that the dispute between the parties has been amicably settled. The memo reads as under : -

(2.) On 17/6/2022, counsel for respondent No.5 has filed a memo along with documents. The said memo reads as under : -

(3.) In view of the aforesaid memo filed by the learned counsel for respondent No.5 dtd. 17/6/2022 and the documents produced along with the same, the appeal is dismissed as settled out of court.