Kishore Kumar Vangeti vs M/S Shriram City Union Finance ...
2022 Latest Caselaw 2546 Tel

       HONOURABLE SRI JUSTICE P.NAVEEN RAO
                         &
      HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU


   CIVIL MISCELLANEOUS APPEAL NOs.550 & 561 OF 2018

                      Date: 09.06.2022


CMA No.550 of 2018:

Between:

Kishore Kumar Vangeti, s/o. Ramanadham,
Aged about 54 years, occu: Business,
Parvathi Traders, Rice Mill & Real Estate,
Narsampet, 2-133/3, Narsampet (V&M),
Warangal district and another.
                                              .....Appellants/
                                                  Petitioners
           and

M/s. Shriram City Union Finance Limited,
Warangal-I, rep.by its GPA Holder and
V. authorized signatory and another.
                                             .....Respondents/

respondents

The Court made the following:

HONOURABLE SRI JUSTICE P.NAVEEN RAO & HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU

CIVIL MISCELLANEOUS APPEAL NOs.550 & 561 OF 2018

COMON JUDGMENT: (per Hon'ble Sri Justice P.Naveen Rao)

When the matters are taken up for consideration, learned

counsel for appellants submits that disputes are resolved out of

Court and parties are not interested in prosecuting the appeals.

Recording the same, Appeals are dismissed. Pending

miscellaneous petitions if any shall stand closed.

______________________________ P.NAVEEN RAO, J

______________________________ SAMBASIVA RAO NAIDU, J Date: 09.06.2022 Kkm HONOURABLE SRI JUSTICE P.NAVEEN RAO & HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU

CIVIL MISCELLANEOUS APPEAL NOs.550 & 561 of 2018

Date: 09.06.2022 kkm