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Goda Srinivasulu vs Ediga Yellama
2022 Latest Caselaw 6586 Tel

Citation : 2022 Latest Caselaw 6586 Tel
Judgement Date : 7 December, 2022

Telangana High Court

Goda Srinivasulu vs Ediga Yellama on 7 December, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
                          I.A No.8 of 2022
                              IN/AND
                 SECOND APPEAL No. 516 of 2013

JUDGMENT:

I.A No.8 of 2022 is filed seeking to allow the second appeal

in terms of the Memorandum of Compromise, dated 29.08.2022.

2. This appeal preferred by the appellant, was referred to the

Lok-Adalat on 12.11.2022 and an award was passed. The award

discloses that the parties have entered into compromise as per the

terms set out in I.A No.8 of 2022.

3. Accordingly, I.A No.8 of 2022 is disposed of and the

appeal is disposed of in terms of the award dated 12.11.2022 passed

in the Lok-Adalat.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 07.12.2022 Smk/Lk

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Goda Srinivasulu vs Ediga Yellama
2022 Latest Caselaw 6586 Tel

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Goda Srinivasulu vs Ediga Yellama2022 Latest Caselaw 6586 Tel

LatestLaws Partner Event : IDRC

Goda Srinivasulu vs Ediga Yellama
2022 Latest Caselaw 6586 Tel