Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Smt Husnara Begam vs Smt Podila Subhadra
2022 Latest Caselaw 5738 Tel

Citation : 2022 Latest Caselaw 5738 Tel
Judgement Date : 9 November, 2022

Telangana High Court

Smt Husnara Begam vs Smt Podila Subhadra on 9 November, 2022

Bench: P.Sree Sudha

           THE HON'BLE SMT JUSTICE P.SREE SUDHA

                    APPEAL SUIT No. 88 of 2007

ORDER

This appeal is filed against the judgment and decree dated

16.11.2006 passed in O.S. No.48 of 2002 by the Senior Civil Judge,

Khammam.

2. Learned counsel for the appellant present and stated that as per

the direction of the trial Court, the entire amount is deposited and

therefore the cause in the appeal does not survive for adjudication.

3. By recording the above submission, the appeal is closed.

Pending Miscellaneous applications, if any, stand closed.

__________________________

P.SREE SUDHA JUSTICE

Dt: 09.11.2022 MNV/PRV THE HONOURABLE SMT. JUSTICE P. SREE SUDHA

APPEAL SUTI No.88 of 2007

Date: 09.11.2022

MNV/PRV

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IDRC