G.Nagamma, vs Govind Badrinath,
2021 Latest Caselaw 4669 AP

         THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
                                       AND
         THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI


              CIVIL MISCELLANEOUS APPEAL No.51 OF 2021


JUDGMENT:(Per Hon'ble Sri Justice C.Praveen Kumar)


       When the matter is taken up for hearing, Sri J.Ugra Narasimha,

learned counsel for the appellants states that the matter is settled

before the Lok Adalat held at Tirupati on 31.03.2021. The same is not

disputed by the learned counsel appearing for the respondent.

2. Having regard to the above, the Civil Miscellaneous Appeal is

dismissed as infructuous. No costs.

All pending miscellaneous petitions if any, shall stand closed.

________________________

JUSTICE C.PRAVEEN KUMAR

____________________________

JUSTICE RAVI NATH TILHARI

Date: 16.11.2021 Pab THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

CIVIL MISCELLANEOUS APPEAL No.51 OF 2021

DATE: 16.11.2021

Pab