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Smt. D. Charumathi vs M/S. Samyuktha Broadcasting Indi ...
2021 Latest Caselaw 161 Tel

Citation : 2021 Latest Caselaw 161 Tel
Judgement Date : 25 January, 2021

Telangana High Court

Smt. D. Charumathi vs M/S. Samyuktha Broadcasting Indi ... on 25 January, 2021

Bench: Challa Kodanda Ram

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

CIVIL REVISION PETITION Nos. 3226 and 3672 of 2015

COMMON ORDER:

Learned counsel for both the parties fairly submit that the

suit, being O.S.No.1091 of 2014, itself came to be disposed of by

the Court below vide judgment dated 20.11.2015, as such,

nothing survives for adjudication in these Civil Revision

Petitions.

Recording the aforesaid submission, both these Civil

Revisions Petitions are closed.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 25th JANUARY, 2021.

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