Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

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

Chinthala Ramanamma vs M Raghupathi
2023 Latest Caselaw 3051 Tel

Citation : 2023 Latest Caselaw 3051 Tel
Judgement Date : 10 October, 2023

Telangana High Court

Chinthala Ramanamma vs M Raghupathi on 10 October, 2023

Bench: K. Sujana

           THE HONOURABLE SMT. JUSTICE K. SUJANA

APPEAL SUIT No.741 of 2018

ORAL JUDGMENT :

Aggrieved by the Judgment and decree dated 28.02.2018

passed by the learned II Additional District and Sessions Judge

(FTC), Mancherial in O.S.No.35 of 2016, the present Appeal Suit is

filed.

2. Learned counsel for the appellant submits that the matter

was settled out of the Court and thus, the appeal suit has become

infructuous.

3. Recording the said submission, the Appeal Suit is dismissed

as infructuous. There shall be no order as to costs.

As a sequel, miscellaneous petitions, pending if any, shall

stand closed.

______________ K.SUJANA, J

DATE: 10.10.2023 SAI

THE HON'BLE SMT. JUSTICE K. SUJANA

APPEAL SUIT No.741 of 2018

October 10th, 2023

SAI

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

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!

start up India

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