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Y.N.Vani vs Penna Idyathulla
2021 Latest Caselaw 2231 AP

Citation : 2021 Latest Caselaw 2231 AP
Judgement Date : 30 June, 2021

Andhra Pradesh High Court - Amravati

Y.N.Vani vs Penna Idyathulla on 30 June, 2021

Bench: J. Uma Devi

               HON'BLE MS. JUSTICE J. UMA DEVI

                      C.M.A.No.83 OF 2020

JUDGMENT:

Learned counsel for both sides present.

It is represented by the learned counsel for the appellant

that in view of the amicable settlement of the disputes between the

parties out of the Court, no cause survives to adjudicate and that

the matter may be closed. He also states that the suit O.S.No.13 of

2017 on the file of XI Additional District Judge, Piler is also

disposed of.

Recording the above mentioned submissions made by the

learned counsel for the appellant, the appeal is closed. No costs.

Miscellaneous petitions, if any pending, shall stand closed in

consequence.

________________ J. UMA DEVI, J Date:30.06.2021.

Gk.

HON'BLE MS JUSTICE J. UMA DEVI

C.M.A.No.83 OF 2020

Date. 30.06.2021

Gk.

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