Expand

2026 2025 2024 2023 2022 2021

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

M/S. National Insurance Company ... vs Kumar Chellaram Srikumar ...
2021 Latest Caselaw 2114 Tel

Citation : 2021 Latest Caselaw 2114 Tel
Judgement Date : 15 July, 2021

Telangana High Court

M/S. National Insurance Company ... vs Kumar Chellaram Srikumar ... on 15 July, 2021

Bench: Challa Kodanda Ram

       THE HON' BLE SRI JUSTICE CHALLA KODANDA RAM

                    C.C.C.A. No. 348 OF 2003

JUDGMENT :

Learned counsel for the respondent submits that the

appellant had already vacated the suit schedule premises and also

settled their dues, which submission is not disputed by the

learned counsel for the appellant.

Nothing therefore, survives for adjudication in this Appeal,

accordingly, the same is closed. No costs.

Miscellaneous petitions, if any pending, shall stand closed.

____________________________ CHALLA KODANDA RAM, J 15th July 2021

ksld

Download the LatestLaws.com Mobile App

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!

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

LatestLaws Partner Event : Media