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Narsingoju Prasada Chary vs Smt. Narsingoju Sumani
2021 Latest Caselaw 420 Tel

Citation : 2021 Latest Caselaw 420 Tel
Judgement Date : 12 February, 2021

Telangana High Court
Narsingoju Prasada Chary vs Smt. Narsingoju Sumani on 12 February, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                         F.C.A.No.114 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Learned counsel for the appellant states that she has instructions

to withdraw the present appeal, as the parties have arrived at a

compromise and the matter stands settled before the Lok Adalat

Bench at Khammam on 12.12.2020.

2. In view of the submission made hereinabove, the present appeal

is disposed of as not pressed along with the pending applications, if

any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

12.02.2021 JSU

 
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