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Mohd. Saleem vs Smt. Rahmathunnissa
2021 Latest Caselaw 937 Tel

Citation : 2021 Latest Caselaw 937 Tel
Judgement Date : 23 March, 2021

Telangana High Court

Mohd. Saleem vs Smt. Rahmathunnissa on 23 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.42

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

                        F.C.A. No.180 OF 2007

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

1.

Ms. V. Karuna, learned proxy counsel appearing for learned

counsel for the appellant states that during the pendency of the present

appeal, the parties have arrived at a settlement with each other,

pursuant whereto they are residing together and therefore, nothing

further survives for adjudication in the present appeal.

2. The present appeal is disposed of along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 23.03.2021 Lrkm

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Mohd. Saleem vs Smt. Rahmathunnissa
2021 Latest Caselaw 937 Tel

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Mohd. Saleem vs Smt. Rahmathunnissa
2021 Latest Caselaw 937 Tel