Smt.Chivukula Pavani vs Syndicate Bank, Rep.By Its ...
2022 Latest Caselaw 4308 Tel

     THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                    AND

     THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

                 WRIT APPEAL No.740 of 2006


JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     None appears for the appellant on call though Ms. Deepthi,

learned counsel appears for respondent-Syndicate Bank.

2. Learned counsel for the respondent submits that

appellant has settled the dues with the respondent. Therefore,

the appeal has become infructuous.

3. Writ Appeal is accordingly dismissed as infructuous.

However, there shall be no order as to costs.

4. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J Date: 25.08.2022 KL