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When The Matter Came Up For Hearing vs Unknown
2022 Latest Caselaw 4336 AP

Citation : 2022 Latest Caselaw 4336 AP
Judgement Date : 20 July, 2022

Andhra Pradesh High Court - Amravati
When The Matter Came Up For Hearing vs Unknown on 20 July, 2022
        THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

        CIVIL MISCELLANEOUS APPEAL No.469 OF 2016

JUDGMENT:

When the matter came up for hearing, Sri P.Hemachandra,

learned counsel for the appellants stated that the matter is settled

out of Court. He further submits that the cause in the Civil

Miscellaneous Appeal does not survive and prayed to dismiss the

Civil Miscellaneous Appeal.

Recording the same, the Civil Miscellaneous Appeal is

dismissed as infructuous. No costs.

As a sequel, all the pending miscellaneous applications shall

stand closed.

________________________ JUSTICE SUBBA REDDY SATTI

20th July, 2022 NPA

THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

CIVIL MISCELLANEOUS APPEAL NO.469 OF 2016

Date:20.07.2022

NPA

 
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