D. Rama Murthy v. Union Bank Of India And Others S

IN THE DEBTS RECOVERY APPELLATE TRIBUNAL AT KOLKATA

I.A. 26 of 2022

(Appeal No. 77 of 2019) (Arising out of I.A. 2780 of 2017 in SAIR 277 of 2019 in DRT-2, Hyderabad)

Mr. Nemani Srinivas, Learned Counsel for Appellant Mr. B. Prabhakar Rao, Learned Counsel for Respondents No. 3 to

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Mr. D. Ramamurthy, Appellant is present in person

Mr. VVSR Subba Rao, Respondent No. 5 is present in person Mr. Ranajit Chowdhury, Learned Counsel for Respondent No. 1/Union Bank of India

THE APPELLATE TRIBUNAL :

Matter is taken up out of list on being mentioned by Mr. N. Srinivas, Learned Counsel for the Appellant. I.A. 26 of 2022

Appellant, by filing the instant I.A., being I.A. 26 of 2022, has prayed for withdrawal of the appeal; the disputes

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having been settled amicably out of Court between the parties, and prayed for withdrawal of the instant appeal. Learned Counsel for Respondent Bank submits that he has no objection in withdrawal of the appeal. The disputes, having been amicably settled by and between the parties, I.A. 26 of 2022 is allowed. Accordingly, the instant appeal, being

Appeal No. 77 of 2019, stands dismissed as withdrawn. Interim orders, if any, stand vacated.

File be consigned to record room.

Copy of the order be uploaded in the website of this Tribunal.

Sd/-

(Anil Kumar Srivastava,J)

Chairperson

Dated: 22^nd March, 2022

Unlisted/ac