Smt. Fahmena Begum vs Shaik Azam,
2021 Latest Caselaw 3775 Tel

              THE HON'BLE SRI JUSTICE M.LAXMAN



            I.A.No.5 OF 2021 IN S.A.NO.293 OF 2014

                               AND

                SECOND APPEAL NO.293 OF 2014



COMMON JUDGMENT:


1.     I.A.No.5 of 2021 is filed to record the compromise in

S.A.No.293 of 2014.


2.     Parties are present and they admit the terms of compromise

and their identities are verified and found correct. The respondent

admitted receipt of Rs.8,00,000/- from the petitioners towards

compromise.

3. As per the terms of compromise, the respondent agreed to

withdraw the cheque bounce cases and criminal cases against the

appellant No.2 in C.C.No.259 of 2014 and C.C.No.570 of 2015

pending on the file of the VIII Additional Chief Metropolitan

Magistrate, Hyderabad immediately after passing the compromise

decree in the above Second Appeal.

4. Recording the above compromise, the I.A., as well as Second

Appeal are disposed of in terms of the compromise. As a sequel,

the miscellaneous petitions pending if any shall stand closed.

________________

M.LAXMAN, J

Date: 25.11.2021.

Shr.