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M/S. Shriram City Union Finance ... vs Vadlamudi Srinivas Rao 2 Others
2021 Latest Caselaw 455 Tel

Citation : 2021 Latest Caselaw 455 Tel
Judgement Date : 16 February, 2021

Telangana High Court

M/S. Shriram City Union Finance ... vs Vadlamudi Srinivas Rao 2 Others on 16 February, 2021

Bench: M.S.Ramachandra Rao, T.Vinod Kumar

     THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

THE HON'BLE SRI JUSTICE T.VINOD KUMAR

CMA.No.938 of 2015

JUDGMENT : (Per Hon'ble Sri Justice M.S. Ramachandra Rao)

Counsel for the appellant had addressed a letter

dt.12.02.2021 to the Registrar(Judicial) stating that the

matter was settled out of Court between the parties and his

client seeks permission of the Court to withdraw this Appeal.

2. Granting permission as sought for, this appeal is

dismissed as withdrawn. No costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

______________________________ M.S. RAMACHANDRA RAO, J

_____________________ T.VINOD KUMAR, J Date: 16.02.2021 gra

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