Dommeti Parameswara Rao vs Dommeti Madhuri
2021 Latest Caselaw 1616 AP

       HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
                                    AND
         HON'BLE SRI JUSTICE B. KRISHNA MOHAN

                        C.M.A.No.84 of 2006

JUDGMENT: (Per UDPR,J)

      While learned counsel for the respondent Sri G. Rama Gopal

would submit that the matter was settled between the parties out of

Court, learned counsel for the appellant Sri K. Venkatesh would

submit that in spite of his letters, the appellant has not approached him

and he is not aware about the so-called compromise and in these

circumstances, having regard to the fact that this is an old matter of

the year 2006, an order may be passed.

Recording the submission of learned counsel for the respondent

that the matter was settled out of Court and having regard to the fact

that this is an old matter of the year 2006, the Civil Miscellaneous

Appeal is dismissed. No costs.

As a sequel, interlocutory applications, if any, pending for

consideration shall stand closed.

_________________________ U. DURGA PRASAD RAO, J

______________________ B. KRISHNA MOHAN, J

19th March, 2021 krk/cbs UDPR,J&BKM,J

HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON'BLE SRI JUSTICE B. KRISHNA MOHAN

C.M.A.No.84 of 2006

19th March, 2021 krk/cbs