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R.Rama Krishna Reddy vs R.Balakrishna Reddy
2022 Latest Caselaw 1608 Tel

Citation : 2022 Latest Caselaw 1608 Tel
Judgement Date : 29 March, 2022

Telangana High Court

R.Rama Krishna Reddy vs R.Balakrishna Reddy on 29 March, 2022

Bench: M.Laxman

        THE HONOURABLE SRI JUSTICE M.LAXMAN

                SECOND APPEAL No.363 OF 2001

JUDGMENT:

Learned counsel for the appellant stated that there is

settlement among the parties and compromise was recorded in

S.A.No.1154 of 2001 filed before this Court and the property

covered in the present appeal also covers the same schedule of

property in the said second appeal and he therefore states that

no further orders are required to be passed in this appeal.

2. In the light of the said submission, this second appeal is

dismissed as not pressed. There shall be no order as to costs.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed.

_________________ M.LAXMAN, J

Date:29.03.2022 KH

THE HONOURABLE SRI JUSTICE M.LAXMAN

SECOND APPEAL No.363 OF 2001

Date:29.03.2022

KH

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