Smt. Maddi Seetha Devi vs M/S Provident Housing Limited

Citation : 2021 Latest Caselaw 2481 Tel
Judgement Date : 25 August, 2021

Telangana High Court
Smt. Maddi Seetha Devi vs M/S Provident Housing Limited on 25 August, 2021
Bench: M.S.Ramachandra Rao, T.Amarnath Goud
     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
                               AND
       HONOURABLE SRI JUSTICE T.AMARNATH GOUD


             CMA No.s 234, 245 and 305 OF 2021


COMMON JUDGMENT:(Per Sri Justice M.S.Ramachandra Rao)

      Heard Sri S.Ravi, Senior Counsel for Sri A.P.Suresh,

Counsel for appellant in CMA.No.234 of 2021 and counsel

for respondent in CMA.No.s 245 and 305 of 2021, and Sri

A.Venkatesh, counsel for respondent in CMA.No.234 of 2021 and counsel for appellant in CMA.No.s 245 and 305 of 2021.

2. Counsel on either side have stated that they have filed a Joint Memo dt.05.08.2021 and request that these three appeals may be disposed of in terms of the said joint memo.

3. Having regard to the said submission, all these Appeals are disposed of in terms of the Joint Memo dt.05.08.2021 filed by both parties. It is made clear that the orders impugned in these appeals merge in this Common Judgment now being passed by this Court in terms of the Joint Memo filed by the parties on 05.08.2021. No order as to costs.

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4. Pending miscellaneous petitions, if any, shall stand closed.

______________________________ M.S.RAMACHANDRA RAO, J _________________________ T.AMARNATH GOUD, J 25th August, 2021.

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