Kongara Paidaiah Prashanth vs Kongar Anurdha
2021 Latest Caselaw 1669 Tel

Citation : 2021 Latest Caselaw 1669 Tel
Judgement Date : 17 June, 2021

Telangana High Court

Kongara Paidaiah Prashanth vs Kongar Anurdha on 17 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.48



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          F.C.A.No.379 of 2018

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Learned counsel for the appellant states that he has instructions

to state that the dispute between the parties has been settled out of

court and therefore, he does not wish to press the present appeal.

2. The present appeal is accordingly disposed of as not pressed

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

17.06.2021 JSU

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