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Bannela Balraj vs B. Manemma
2022 Latest Caselaw 6917 Tel

Citation : 2022 Latest Caselaw 6917 Tel
Judgement Date : 20 December, 2022

Telangana High Court

Bannela Balraj vs B. Manemma on 20 December, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

   THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.1021 OF 2019

JUDGMENT: (Per Hon'ble Dr.SA,J)

Heard. Perused the record.

2. Smt.Sunitha, learned counsel representing Sri Vivek

Jain, learned counsel for the appellant would submit that the

parties have compromised the subject matter of the suit in

O.S.No.12 of 2019 before the Lok Adalat and therefore, cause

in the appeal does not survive for adjudication.

3. The said submissions are taken on record.

4. Accordingly, the Civil Miscellaneous Appeal is dismissed

as infructuous. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 20.12.2022 ssp

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