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Sardar Mahender Singh vs Sardarni Jasbeer Kour,
2022 Latest Caselaw 3060 Tel

Citation : 2022 Latest Caselaw 3060 Tel
Judgement Date : 24 June, 2022

Telangana High Court

Sardar Mahender Singh vs Sardarni Jasbeer Kour, on 24 June, 2022

Bench: Chillakur Sumalatha

       HONOURABLE Dr. JUSTICE CHILLAKUR SUMALATHA


                     APPEAL SUIT No.377 of 2017

ORDER:

Challenge in this Appeal is the judgment and decree of the Court

of I Additional Senior Civil Judge, Warangal in O.S.No.276 of 2010

dated 07.12.2016.

Learned counsel for the appellant submits that the matter is

settled out of Court and therefore, further proceedings are not

required. Memo filed for withdrawal of appeal by the learned counsel

for the appellant is also on record. Permission as prayed for is granted.

The Appeal is dismissed as withdrawn. No costs. Interim order

granted on 20.4.2017 stands vacated.

As a sequel, miscellaneous applications pending, if any, shall

stand closed.

__________________________________ Dr. CHILLAKUR SUMALATHA, J 24.6.2022 dr

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