Telangana High Court
Porika Jeevan, Warangal District vs Smt.Porika Manjula Usha, ... on 1 July, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.16
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
F.C.A. No.229 OF 2015
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Learned counsel for the appellant states that the present appeal has been rendered infructuous inasmuch as the parties have arrived at an out of court settlement.
2. The present appeal is disposed of as not pressed along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 01.07.2021 Lrkm