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Shaik Jaffar Akthar Bee vs Syed Hafizulla Another
2022 Latest Caselaw 4614 AP

Citation : 2022 Latest Caselaw 4614 AP
Judgement Date : 25 July, 2022

Andhra Pradesh High Court - Amravati

Shaik Jaffar Akthar Bee vs Syed Hafizulla Another on 25 July, 2022

         THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI


         CIVIL MISCELLANEOUS APPEAL NO.539 of 2015


JUDGMENT:

When the matter is taken up for hearing, it is submitted

by Sri Mahadeva Kanthrigala, learned counsel for the appellant

that his counterpart Sri K. Jitendra, learned counsel appearing

for the appellant in the District Court, stated that the matter

was settled out of Court and that parties are not in touch with

him.

2. In view of the above submission, no cause survives for

adjudication and hence, no orders are required to be passed in

this appeal.

3. Accordingly, this Civil Miscellaneous Appeal is closed. No

costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

________________________________ JUSTICE SUBBA REDDY SATTI Date : 25.07.2022

IKN

THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

CIVIL MISCELLANEOUS APPEAL NO.539 of 2015

Date : 25.07.2022

ikn

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