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Mohd. Sirajuddin, vs The Central Bank Of India,
2023 Latest Caselaw 1995 Tel

Citation : 2023 Latest Caselaw 1995 Tel
Judgement Date : 4 September, 2023

Telangana High Court

Mohd. Sirajuddin, vs The Central Bank Of India, on 4 September, 2023

Bench: M.Laxman

               THE HON'BLE SRI JUSTICE M.LAXMAN

                    APPEAL SUIT No.2146 OF 1999

JUDGMENT:

1. This Appeal Suit is filed against the judgment and decree

dated 26.04.1995 in O.S.No.93 of 1987 on the file of the learned

Subordinate Judge, Sangareddy, whereby suit filed by respondent

No.1 herein for recovery of money was decreed. Aggrieved by the

same, defendant Nos.1 and 2 have preferred the present appeal.

2. Learned counsel for respondent No.1 stated that the

appellants have complied with the decree and the mortgage is

already released.

3. In view of the same, this Appeal Suit is dismissed as

infructuous.

No costs. Miscellaneous Petitions pending, if any, shall stand

closed.

______________________ JUSTICE M.LAXMAN 04.09.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

APPEAL SUIT No.2416 OF 1999

04.09.2023 Dua

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