Kollu Ravindra Babu vs Kollu Srelatha Pentyala ...
2022 Latest Caselaw 3648 Tel

Citation : 2022 Latest Caselaw 3648 Tel
Judgement Date : 12 July, 2022

Telangana High Court

Kollu Ravindra Babu vs Kollu Srelatha Pentyala ... on 12 July, 2022

Bench: G Sri Devi, M.G.Priyadarsini

                 THE HON'BLE JUSTICE G. SRI DEVI
                                    AND
         THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                            F.C.A.No. 18 of 2010
JUDGMENT: (Per Hon'ble Justice G. Sridevi)

       At the time when the matter is taken up for hearing,

learned Counsel for the appellant has submitted that the appeal

has become infructuous since the matter has already been

settled between the parties.

       Recording the said submission, the F.C.A. is dismissed as

infructuous. No order as to costs.

       Miscellaneous petitions, if any, pending shall stand closed.


                                                        ____________
                                                        G. SRI DEVI, J


                                             _______________________
                                             SMT. M.G.PRIYADARSINI, J
12.07.2022

gkv

Download the LatestLaws.com Mobile App