Smt. Waheeda Sultana vs Mohd. Ameeruddin
2022 Latest Caselaw 5625 Tel

             HONOURABLE SRI JUSTICE P.NAVEEN RAO
                             AND
            HONOURABLE SRI JUSTICE J.SREENIVAS RAO


           CITY CIVIL COURT APPEAL NOS.56 & 58 of 2020
                                 AND
             CIVIL REVISION PETITION NO.319 OF 2021

                         Date: 03.11.2022


CCCA No.56 of 2020:

Between:

Smt. Waheeda Sultana, w/o.M.A.Wahab,
Aged about 70 years, occu: Household,
r/o.Part of H.No.16-2-51, Akber Bagh,
Malakpet, Hyderabad
                                                    ..... Appellant/
                                                         defendant
             and
Mohd. Ameeruddin, s/o. late Mohd.Moinuddin,
Aged about 59 years, occu: Business,
r/o.Part of H.No.16-2-51, Akberbagh, Hyderabad.

                                                  ..... Respondent/

Plaintiff

This Court made the following:

HONOURABLE SRI JUSTICE P.NAVEEN RAO AND HONOURABLE SRI JUSTICE J.SREENIVAS RAO

CITY CIVIL COURT APPEAL NOs.56 & 58 of 2020 AND CIVIL REVISION PETITION NO.319 OF 2021

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

Learned counsel appearing for parties inform the Court that

issue was resolved out of the Court and, therefore, seeks to withdraw

the Appeals and Revision Petition.

Recording the same, City Civil Court Appeal Nos.56 and 58 of

2020 and Civil Revision Petition No.319 of 2021 are dismissed as

withdrawn. Pending miscellaneous applications if any shall stand

closed.

_______________________ P.NAVEEN RAO, J

_______________________ J.SREENIVAS RAO, J Date: 03.11.2022 Kkm HONOURABLE SRI JUSTICE P.NAVEEN RAO & HONOURABLE SRI JUSTICE J.SREENIVAS RAO

CITY CIVIL COURT APPEAL NOs.56 & 58 of 2020 AND CIVIL REVISION PETITION NO.319 OF 2021

Date: 03.11.2022 Kkm