N. Bosebabu vs Madhu Chit Funds, Nuzvid
2023 Latest Caselaw 1759 AP

Citation : 2023 Latest Caselaw 1759 AP
Judgement Date : 29 March, 2023

Andhra Pradesh High Court - Amravati

N. Bosebabu vs Madhu Chit Funds, Nuzvid on 29 March, 2023

Bench: Duppala Venkata Ramana

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                   APPEAL SUIT No.193 of 2005

JUDGMENT:

This appeal is preferred by the appellants/defendants 1, 2,

4 and 5 aggrieved by the judgment and decree dated 09.01.2004

passed in O.S.No.14 of 1996 on the file of the Court of the

Senior Civil Judge, Nuzivid.

2. At the time of hearing, Sri G.Vivekanand, learned counsel

for the 1st respondent is present and submitted that the matter

is settled between the parties and the appeal may be dismissed

as infructuous.

3. Recording the submission made by the learned counsel for

the 1st respondent, the appeal is dismissed as infrucutous.

There shall be no order as to costs.

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

this appeal, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 29.03.2023 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

APPEAL SUIT No.193 of 2005

24.03.2023

Dinesh

N. Bosebabu vs Madhu Chit Funds, Nuzvid
2023 Latest Caselaw 1759 AP

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