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Anmula Laxmamma vs Anumula Balakrishna
2022 Latest Caselaw 6719 Tel

Citation : 2022 Latest Caselaw 6719 Tel
Judgement Date : 12 December, 2022

Telangana High Court

Anmula Laxmamma vs Anumula Balakrishna on 12 December, 2022

Bench: P.Sree Sudha

   THE HON'BLE SMT. JUSTICE P. SREE SUDHA

        APPEAL SUIT No.549 of 2003
JUDGMENT:

Learned counsel appearing for the appellant

submitted that the parties have settled the matter

outside the Court and, therefore the cause in the

appeal become infructuous.

In view of the above submission, the Appeal Suit

is dismissed as infructuous. No costs.

Pending miscellaneous applications, if any, shall

stand closed.

________________ P. SREE SUDHA, J Date: 12.12.2022 AQS

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