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The A.P.State Handloom Weavers Co ... vs Smt Sarala Debey
2021 Latest Caselaw 2195 Tel

Citation : 2021 Latest Caselaw 2195 Tel
Judgement Date : 23 July, 2021

Telangana High Court

The A.P.State Handloom Weavers Co ... vs Smt Sarala Debey on 23 July, 2021

Bench: Challa Kodanda Ram

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                       C.C.C.A. No. 106 OF 2006

JUDGMENT:

Learned counsel for both the parties submit that the parties

have reached amicable settlement and also have entered into a

Memorandum of Compromise on 19.07.2021 and pray for disposal

of the Appeal in terms of the same.

In view of the above and having perused the record, the

Appeal is disposed of in terms of the Memorandum of Compromise

dated 19.07.2021.

Consequently, miscellaneous applications, if any shall stand

closed. No costs.

________________________ CHALLA KODANDA RAM, J

Dt:23.07.2021

kdl

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