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Smt. Meesala Jayamma, vs Elka Bheem Reddy,
2021 Latest Caselaw 1782 Tel

Citation : 2021 Latest Caselaw 1782 Tel
Judgement Date : 22 June, 2021

Telangana High Court

Smt. Meesala Jayamma, vs Elka Bheem Reddy, on 22 June, 2021

Bench: Challa Kodanda Ram

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                            S.A. No. 455 OF 2008

JUDGMENT:

Sri Vikas Joshi, learned counsel representing Sri Vinod Kumar

Deshpande, learned counsel for the appellant, submits that his client

instructed him not to press the Appeal, as the dispute between the

parties is settled out of Court.

Recording the above submission, the Appeal is closed as not

pressed.

Miscellaneous petitions, if any, pending shall also stand

closed.

________________________ CHALLA KODANDA RAM, J

Dt:02.06.2021

kdl Learned counsel for the petitioners submits that his clients

instructed him not to press the contempt case.

Recording the above submission, the contempt case is closed

as not pressed.

Miscellaneous petitions, if any, pending shall also stand

closed.

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