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M/S. Shriram City Union Finance ... vs Sri Sairam Granites And 2 Others
2021 Latest Caselaw 1586 Tel

Citation : 2021 Latest Caselaw 1586 Tel
Judgement Date : 8 June, 2021

Telangana High Court

M/S. Shriram City Union Finance ... vs Sri Sairam Granites And 2 Others on 8 June, 2021

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

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

CMA.No. 197 of 2013

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

It is stated by counsel for the appellant(s) that the

matter has been settled out of Court and the appeal has

become infructuous.

2. Recoding the said submission, this Appeal is

dismissed as infructuous. No order as to costs.

3. Consequently, miscellaneous petitions pending, if

any, shall stand closed.

______________________________ M.S.RAMACHANDRA RAO, J

______________________ T.VINOD KUMAR, J 08th June, 2021.

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