Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

P.Sai Reddy vs Eslavath Chander
2021 Latest Caselaw 4675 Tel

Citation : 2021 Latest Caselaw 4675 Tel
Judgement Date : 29 December, 2021

Telangana High Court

P.Sai Reddy vs Eslavath Chander on 29 December, 2021

Bench: A.Venkateshwara Reddy

  HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

                 MACMA.No.579 OF 2019

JUDGMENT:

Perused the record and the letter dt.22.12.2021

submitted by the learned counsel for the appellant wherein

it is mentioned that the connected appeal i.e. MACMA

No.2966 of 2018 is settled before the Lok-Adalat and

accordingly, the appellant may be permitted to withdraw

the present MACMA.

While recording the submissions in the letter

dt.22.12.2021, the MACMA is disposed of as withdrawn. No

order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

________________________________ A.VENKATESHWARA REDDY, J 29.12.2021 tk

HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

MACMA.No.579 OF 2019

29.12.2021

tk

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs