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Mohd.Abdul Haq vs Mohd Iqbal
2022 Latest Caselaw 6803 Tel

Citation : 2022 Latest Caselaw 6803 Tel
Judgement Date : 14 December, 2022

Telangana High Court

Mohd.Abdul Haq vs Mohd Iqbal on 14 December, 2022

Bench: M.Laxman

               THE HON'BLE SRI JUSTICE M.LAXMAN
             CITY CIVIL COURT APPEAL No.147 of 2016



JUDGMENT:

1. Today (14.12.2022), when the matter is taken up for hearing, the

learned counsel appearing for the respondents stated that instead of

going into the merits of the appeal, the appellant is willing to vacate

the premises, if reasonable time is granted. To that effect, the

appellant has also filed an affidavit of undertaking.

2. Considering the affidavit of undertaking filed by the appellant,

this City Civil Court Appeal is dismissed granting time to the appellant

to vacate the premises by 31.05.2023 as undertook by him. No costs.

Miscellaneous petitions pending, if any, shall stand closed.

______________________ JUSTICE M.LAXMAN

14.12.2022 Dua THE HON'BLE SRI JUSTICE M.LAXMAN

CITY CIVIL COURT APPEAL No.147 of 2016

14.12.2022 Dua

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