VENUGOPAL NARAYAN Vs. GOWRI RAJU

JUDGEMENT

(1.) The present matter is listed since the parties would like to withdraw the matter as they have settled the dispute.

(2.) Learned advocates appearing for the respective parties have tendered the affidavit of withdrawal dtd. 3/5/2023. The same is ordered to be taken on record.

(3.) The contents of the affidavit are as under:-