K.Mohan Kumar vs M/S.Shriram Chits Ltd.,

Citation : 2021 Latest Caselaw 870 Tel
Judgement Date : 19 March, 2021

Telangana High Court
K.Mohan Kumar vs M/S.Shriram Chits Ltd., on 19 March, 2021
Bench: Challa Kodanda Ram
      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                          A.S. No. 1173 OF 2003

JUDGMENT:

Sri N.Munkunda Reddy, learned counsel representing Sri H.Venu Gopal, learned counsel for the appellants, submits that his clients instructed him not to press the Appeal, as the dispute between the parties is settled out of Court.

Recording the above submission, the Appeal is closed as not pressed.

Miscellaneous petitions, if any, pending shall also stand closed.

________________________ CHALLA KODANDA RAM, J Dt:19.03.2021 kdl Learned counsel for the petitioners submits that his clients instructed him not to press the contempt case.

Recording the above submission, the contempt case is closed as not pressed.

Miscellaneous petitions, if any, pending shall also stand closed.