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Vanga Ram Reddy vs G. Shanker Srinivas
2021 Latest Caselaw 4073 Tel

Citation : 2021 Latest Caselaw 4073 Tel
Judgement Date : 1 December, 2021

Telangana High Court

Vanga Ram Reddy vs G. Shanker Srinivas on 1 December, 2021

Bench: A.Venkateshwara Reddy

      HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

                    APPEAL SUIT No.608 of 2017

ORDER:

1. Learned counsel for appellant has submitted an application

before the Registry requesting to list the matter under the caption "for

withdrawal". Called absent. No representation.

2. However, considering the request of the appellant to withdraw

this appeal stating that during the pendency of this appeal, there was a

compromise between the parties in the E.P. proceedings, this appeal

suit is dismissed as withdrawn, confirming the judgment and decree in

O.S.No.49 of 2011 on the file of Principal District Judge,

Mahabubnagar. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________________________ A. VENKATESHWARA REDDY, J

Date: 01.12.2021

ajr

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