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Akkala Dasaradha Rami Reddy vs Movva Rama Seshagiri Rao
2021 Latest Caselaw 3911 AP

Citation : 2021 Latest Caselaw 3911 AP
Judgement Date : 4 October, 2021

Andhra Pradesh High Court - Amravati

Akkala Dasaradha Rami Reddy vs Movva Rama Seshagiri Rao on 4 October, 2021

            HON'BLE SRI JUSTICE M.VENKATA RAMANNA

                   SECOND APPEAL No.611 of 2018

JUDGMENT:

Since I.A.No.1 of 2021 is allowed, this second appeal is disposed

of in terms of the terms of compromise entered into in between the

parties. Accordingly, there shall be a decree in terms of this compromise.

Registry is directed to enclose original memorandum of

compromise to the decree in this case.

As a sequel, pending miscellaneous petitions stand closed. Interim

Orders, if any, stand vacated.

_________________________ JUSTICE M.VENKATA RAMANNA Dt: 04.10.2021 RR MVRJ, S.A.No.611 of 2018

HON'BLE SRI JUSTICE M.VENKATA RAMANNA

SECOND APPEAL No.611 of 2018

Dt: 04.10.2021

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