Challa Vemulaih, vs Boggavarapu Venkata Ramana
2022 Latest Caselaw 9172 AP

Citation : 2022 Latest Caselaw 9172 AP
Judgement Date : 28 November, 2022

Andhra Pradesh High Court - Amravati

Challa Vemulaih, vs Boggavarapu Venkata Ramana on 28 November, 2022

Bench: Dr V Sagar

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No.: I.A.No.01 of 2022 in A.S.No.124 of 2021

PROCEEDING SHEET

No DATE ORDER

2. 28.11.2022 Dr.VRKS,J

I.A.No.01 of 2022 in/and A.S.No.124 of 2021

In the result, I.A.No.01 of 2022 is allowed. Therefore, A.S.No.124 of 2021 is disposed of by setting aside the judgment and decree dated 10.01.2020 passed in O.S.No.196 of 2014 by the Principal District Judge, Ongole, in terms of joint memo of compromise. There shall be no order as to costs.

(Vide Separate Judgment)

___________ Dr.VRKS, J klns

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