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M/S. Ramakrishna Finance ... vs K. Venkateswara Rao
2023 Latest Caselaw 1452 AP

Citation : 2023 Latest Caselaw 1452 AP
Judgement Date : 15 March, 2023

Andhra Pradesh High Court - Amravati

M/S. Ramakrishna Finance ... vs K. Venkateswara Rao on 15 March, 2023

      HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                APPEAL SUIT No.308 of 2006

JUDGMENT:

When the matter was called on 28.02.2023, at request of

learned counsel for the respondent the matter is posted today

i.e., on 15.03.2023 for submitting arguments.

2. Learned counsels for the appellant and the respondent are

present.

3. Learned counsel for the appellant submitted that the

matter is comprised between the parties and the appeal may be

dismissed.

4. Recording the above submission of the learned counsel for

the appellant, the appeal is dismissed as infructuous. There

shall be no order as to costs.

5. Consequently, miscellaneous petitions, if any pending, in

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 15.03.2023 ANI

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.308 of 2006

15.03.2023

ANI

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