MANTENA KRISHNAM RAJU Vs. SRIYA LAYOUTS

JUDGEMENT

(1.) SRI Ch.Ravindranath, Advocate filed vakalath for opposite party No.1 and he has also filed counter.

(2.) HOWEVER , Sri M.Karuna Sagar, the learned counsel appearing for the complainant represents that the complainant does not wish to pursue the complaint, since the matter has been settled out of court. The counsel has filed a memo to the said effect. The memo is placed on record.

(3.) IN view of the memo filed as aforesaid, the complaint is dismissed as withdrawn. No costs.