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G.Narsimhulu vs S.Pyari Begum
2021 Latest Caselaw 3102 AP

Citation : 2021 Latest Caselaw 3102 AP
Judgement Date : 18 August, 2021

Andhra Pradesh High Court - Amravati

G.Narsimhulu vs S.Pyari Begum on 18 August, 2021

                THE HON'BLE Ms. JUSTICE J. UMA DEVI

                          A.S. No.331 OF 2017

JUDGMENT:

When the matter is taken up for hearing, it is submitted by

Sri K. Sitaram, learned counsel for the appellant that as per his

information, the dispute between the parties is settled amicably and by

saying so, he requests the Court to pass appropriate orders in the appeal.

Having regard to the submission made by the learned counsel for

the appellant that the parties have settled the dispute amicably, the appeal

is dismissed as not pressed. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall

stand closed.

________________ J. UMA DEVI, J Date.18.08.2021 Gk

HON'BLE MS. JUSTICE J. UMA DEVI

A.S. No.331 OF 2017

18.08.2021 Gk

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