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Mohd.Ghouse vs Khushid Ali
2022 Latest Caselaw 6528 Tel

Citation : 2022 Latest Caselaw 6528 Tel
Judgement Date : 6 December, 2022

Telangana High Court

Mohd.Ghouse vs Khushid Ali on 6 December, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY

                 SECOND APPEAL No.706 of 2012

JUDGMENT:

Today, a memo is filed by the learned counsel for the

appellants reporting that the matter was settled between the parties

outside the Court as per the terms of the Memorandum of

Understanding, dated 03.12.2022. Therefore, he seeks permission

to withdraw the appeal and an endorsement is also made on the

docket to that effect.

2. Memo and contentions of the counsel are recorded.

3. In view of the above, the second appeal is dismissed as

Withdrawn. No order as to costs.

4. Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 06.12.2022 LK/SMK

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