Arahonda Bujjireddi Bujjilu vs Kalikripalle Sekhar
2021 Latest Caselaw 880 AP

Citation : 2021 Latest Caselaw 880 AP
Judgement Date : 16 February, 2021

Andhra Pradesh High Court - Amravati

Arahonda Bujjireddi Bujjilu vs Kalikripalle Sekhar on 16 February, 2021

Bench: U.Durga Prasad Rao, J. Uma Devi

       HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
                         AND
           HON'BLE MS. JUSTICE J. UMA DEVI

       CIVIL MISCELLANEOUS APPEAL No.204 of 2019

JUDGMENT: (per UDPR,J)

      When the matter is taken up for hearing, learned counsel for

petitioner, Sri S.S.Bhatt, would submit that the present matter is a

matrimonial matter, which was compromised between the parties

before Lok Adalat at Palamaneru on 08.02.2020 and hence, the

present CMA may be closed.

      Recording the said submission, this civil miscellaneous appeal

is closed. As a sequel, miscellaneous applications pending for

consideration, if any, shall stand closed. No costs.


                                        _________________________
                                        U.DURGA PRASAD RAO, J

                                              _______________
                                               J.UMA DEVI, J

16.02.2021

Download the LatestLaws.com Mobile App