Citation : 2022 Latest Caselaw 3283 Tel
Judgement Date : 1 July, 2022
HONOURABLE Dr. JUSTICE CHILLAKUR SUMALATHA
CCCA.No.191 of 2017
ORDER:
Challenge in this Appeal is the judgment and decree
of the Court of XII Additional Chief Judge, City Civil Court,
Secunderabad in O.S.No.50 of 2007 dated 30.6.2017.
Learned counsel for the appellant seeks permission
of the Court to not press the appeal. He submits that the
matter is compromised and therefore, he may be permitted
to not press the appeal.
Permission accorded. The appeal is dismissed as not
pressed without costs. Interim order granted on 10.11.2017
stands vacated.
As a sequel, miscellaneous applications pending, if
any, shall stand closed.
__________________________________ Dr. CHILLAKUR SUMALATHA, J 01.7.2022 dr
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