Doranala Guru Mohan vs Sreeramsrinivasulu,
2021 Latest Caselaw 2467 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

  MAIN CASE: SECOND APPEAL No.239 of 2015

                                  PROCEEDING SHEET

  Sl.     Date                               ORDER                               OFFICE
  No.                                                                             NOTE

  20.   19.7.2021   MVR,J
                                       I.A. No.2 of 2021
                          Heard Sri Ancha Pandu Ranga Rao, learned
                    counsel for the petitioners and Sri Rama Krishna




                                    ll
                    Pativada, learned counsel for the respondents.

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2. An additional affidavit furnishing the details and explaining the nature of compromise entered into by the

cmom TT parties before the Taluk Legal Services Committee, Dharmavaram is filed. As per this additional affidavit, cee.c.o 77 the settlement arrived before the Taluk Legal Services Committee, Dharmavaram was in relation to the Land aannc ee!!

Acquisition proceedings and did not relate to O.S.No.5 of 2011 on the file of the Court of learned Senior Civil nuu t t

Judge at Dharmavaram.

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3. In view of producing the original agreement of compromise entered into by the parties, having regard to www Crr FF C

the reports produced by the Registrar (Judicial) and In- charge Registrar (Vigilance), it is manifest that the proceedings in E.P. No.26 of 2016 in O.S.No.5 of 2011 are still continuing before the Court of learned Senior PPDD

Civil Judge, Dharmavaram.

4. In view of the compromise entered into among these parties, whose particulars were verified and who had also informed this Court of entering into such compromise, as a matter of fact appearing online as was recorded on 28.6.2021, this compromise entered into is permitted. Consequently, I.A.No.2 of 2021 is allowed. Learned counsel for the petitioners also filed photocopies of Aadhar cards of the parties and Registry is directed to place them on record.

                                                                     ________
                                                                      MVR,J       Contd...,

SECOND APPEAL No.239 of 2015

Second Appeal No.239 of 2015 is allowed. (vide separate judgment) ________ MVR,J vasu

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