Pennar Papers Ltd Hydand Anr vs Indira Venkata Swamy ...
2023 Latest Caselaw 3123 Tel

        THE HONOURABLE SRI JUSTICE K.SARATH

                      C.C.C.A.No.1 of 2002

JUDGMENT:

This appeal is filed against the judgment and decree

dated 25.08.2001 in O.S.No.220 of 1995 on the file of the

V Senior Civil Judge, City Civil Court, Hyderabad.

2. Today, when the matter came up for hearing, learned

counsel for the appellants submits that the appellants

have filed affidavit on 31.03.2022 stating that the

management of the 1st appellant has settled all the

institutional dues under One Time Settlement including

the dues of M/s.Andhra Bank i.e, respondent Nos.2 to 4

and since the One Time Settlement amounts have been

fully paid, the mortgaged properties of the respondent No.1

ought to have been released and requested to record the

same and close the appeal.

3. None appeared for the respondents.

2 SK, J C.C.C.A.No.1 of 2002

4. In view of the submission made by the learned

counsel for the appellants, the appeal is closed. No order

as to costs.

5. Pending miscellaneous applications, if any, shall

stand closed.

_____________________ JUSTICE K.SARATH Date:12.10.2023

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