Judgment vs Unknown
2022 Latest Caselaw 9861 AP

                THE HON'BLE SRI JUSTICE V.SRINIVAS

                        I.A.No.1 of 2022
                             IN/AND
                   APPEAL SUIT No.446 of 2012

JUDGMENT:

Both the parties i.e., appellant and 2nd respondent are

present and they are identified by their respective learned

counsel.

2. As per the joint compromise memo filed along with I.A.No.1

of 2022, recorded the compromise arrived between the parties.

The appellant admitted that he received Rs.10,00,000/- by way of

D.D.No.996167, dated 28.11.2022. Therefore, I.A.No.1 of 2022 is

allowed.

3. Since I.A.No.1 of 2022 is allowed recording compromise

entered in between the parties, this appeal is disposed of in

terms of compromise. No costs.

4. Interim orders granted earlier if any, stand vacated.

5. Miscellaneous applications pending if any, shall stand closed.

___________ V.SRINIVAS, J Date: 26.12.2022 krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

I.A.No.1 of 2022 IN/AND APPEAL SUIT No.446 of 2012

DATE: 26.12.2022

Krs