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Gunturu Sambrajyamma vs Gunturu Govinda Reddy And 3 Others
2023 Latest Caselaw 1784 AP

Citation : 2023 Latest Caselaw 1784 AP
Judgement Date : 31 March, 2023

Andhra Pradesh High Court - Amravati

Gunturu Sambrajyamma vs Gunturu Govinda Reddy And 3 Others on 31 March, 2023

Bench: T Mallikarjuna Rao

          HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                       C.R.P. No.4256 of 2010

JUDGMENT:

1. When the matter is taken up for hearing, learned counsel

appearing for both the parties are present and submits that the

cause in the civil revision petition has become infructuous in

terms of the compromise in A.S. No.615 of 2009.

2. Recording the submission made by the learned counsel for the

appellant, the civil revision petition is dismissed as infructous.

No costs.

3. Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date:31.03.2023 KGM HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

CRP.No.4256 of 2010 Date: 31.03.2023

KGM

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