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Maddula Venkateswarlu, vs Sri Kokkonda Laxmipathy,
2021 Latest Caselaw 872 Tel

Citation : 2021 Latest Caselaw 872 Tel
Judgement Date : 19 March, 2021

Telangana High Court

Maddula Venkateswarlu, vs Sri Kokkonda Laxmipathy, on 19 March, 2021

Bench: Challa Kodanda Ram

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                           A.S. No. 254 OF 2016

JUDGMENT:

Sri A.Anand Rao, 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:19.03.2021

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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