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A.Chandramouli vs Smt.A.Prameela
2022 Latest Caselaw 1936 Tel

Citation : 2022 Latest Caselaw 1936 Tel
Judgement Date : 18 April, 2022

Telangana High Court
A.Chandramouli vs Smt.A.Prameela on 18 April, 2022
Bench: Shameem Akther, Juvvadi Sridevi
        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

CIVIL MISCELLANEOUS APPEAL No.259 of 2007

JUDGMENT: (Per Hon'ble Dr.Justice Shameem Akther)

Heard both sides and perused the record.

2. In the course of submissions, learned counsel for the

appellant, on instructions, brought to the notice of this Court that

both parties have settled the matter outside of the Court and

therefore, cause in the appeal does not survive for adjudication.

3. Recording the said submission, this Civil Miscellaneous

Appeal is dismissed as infructuous. No costs.

Miscellaneous petitions, if any, pending in this appeal, shall

stand closed.

_____________________ Dr. SHAMEEM AKTHER, J

____________________ JUVVADI SRIDEVI, J Date: 18.04.2022 scs

 
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