C.Naveen Kumar, vs Lavanya Laavanya,
2021 Latest Caselaw 970 Tel

Citation : 2021 Latest Caselaw 970 Tel
Judgement Date : 24 March, 2021

Telangana High Court

C.Naveen Kumar, vs Lavanya Laavanya, on 24 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.8

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


                        F.C.A.No.107 of 2019
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Though no Memo of Compromise has been filed by the parties,

learned counsel for the appellant states that the parties have arrived at

a settlement based whereon, he has instructions from his client not 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 24.03.2021 lur

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