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Bhamidimarri Ramachandra Murthy vs Smt. D.Vasantha
2023 Latest Caselaw 2966 Tel

Citation : 2023 Latest Caselaw 2966 Tel
Judgement Date : 6 October, 2023

Telangana High Court

Bhamidimarri Ramachandra Murthy vs Smt. D.Vasantha on 6 October, 2023

Bench: Sambasivarao Naidu

      THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

                    C.C.C.A. NO.369 OF 2019


JUDGMENT :

Learned counsel for the appellants has informed this

Court that the matter has been settled between the parties and

the execution proceedings before the Court below were terminated

on filing of full satisfaction memo. Therefore, this appeal has

become infructuous and nothing survives for adjudication.

2. Taking on record the said submission, this appeal is

dismissed as infructuous.

Pending miscellaneous application, if any, shall stand

closed.

___________________________________ JUSTICE SAMBASIVA RAO NAIDU DATED 06.10.2023 YNK THE HONOURABLE SRI JUSTICE SAMBASIVA RAO NAIDU

C.C.C.A. NO.369 OF 2019

DATED 06.10.2023

YNK

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