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Smt. S. Lakshmi vs M.T. Varughese
2021 Latest Caselaw 211 Tel

Citation : 2021 Latest Caselaw 211 Tel
Judgement Date : 1 February, 2021

Telangana High Court

Smt. S. Lakshmi vs M.T. Varughese on 1 February, 2021

Bench: Challa Kodanda Ram

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                    SECOND APPEAL No. 24 OF 2021

JUDGMENT:

Learned counsel for the respondent submits that possession

of the subject premises has already been handed over to the

respondent by the appellant.

In that view of the matter, learned counsel for the appellant

submits that the appellant does not wish to pursue the Appeal

further.

Recording the above, the Appeal is closed.

Consequently, miscellaneous applications, if any shall stand

closed. No costs.

________________________ CHALLA KODANDA RAM, J

Dt:01.02.2021

kdl

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