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Thummepalli Ranga Rao, Krishna ... vs Thummepalli Uma Rama Krishna Rao, ...
2021 Latest Caselaw 825 AP

Citation : 2021 Latest Caselaw 825 AP
Judgement Date : 12 February, 2021

Andhra Pradesh High Court - Amravati

Thummepalli Ranga Rao, Krishna ... vs Thummepalli Uma Rama Krishna Rao, ... on 12 February, 2021

Bench: B Krishna Mohan

          HON'BLE SRI JUSTICE B. KRISHNA MOHAN

                 SECOND APPEAL No.643 of 2016

JUDGMENT:

No representation for the appellant.

The learned counsel for the respondents submits that the

matter is settled outside the court and parties entered into

compromise and accordingly it is acted upon also and nothing

survives in this second appeal.

Recording the said submission, the Second Appeal is

dismissed as infructuous with a liberty to the appellant to file an

application if anything survives. There shall be no order as to

costs.

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

stand closed.

________________________________ JUSTICE B. KRISHNA MOHAN February 12, 2021 LMV

HON'BLE SRI JUSTICE B. KRISHNA MOHAN

SECOND APPEAL No.643 of 2016

February 12, 2021

LMV

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