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Nannapaneni Rama Rao vs Smt. Nannapaneni Soubhagyamma
2022 Latest Caselaw 5022 Tel

Citation : 2022 Latest Caselaw 5022 Tel
Judgement Date : 11 October, 2022

Telangana High Court

Nannapaneni Rama Rao vs Smt. Nannapaneni Soubhagyamma on 11 October, 2022

Bench: M.Laxman

         THE HON'BLE SRI JUSTICE M. LAXMAN

              APPEAL SUIT No.216 OF 2017

JUDGMENT:

1. The present appeal has been directed against

judgment and decree dated 23.12.2016 passed in O.S.No.04

of 2014 by the VII Additional District Judge, Bodhan.

2. Learned Counsel for appellants addressed a letter to

the Registrar (Judl.) that the appellants want to withdraw

the Appeal suit. Withdrawal is sought on account of

settlement between the parties outside the Court.

3. Recording the same, the Appeal Suit is dismissed as

withdrawn. No order as to costs.

4. As a sequel, pending miscellaneous applications, if

any, shall stand closed.

_______________

M. LAXMAN, J DATE :11.10.2022 BDR

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