Yasin vs Smt. Cheela Indira
2023 Latest Caselaw 2590 Tel

          THE HONOURABLE Dr. JUSTICE G.RADHA RANI

                    SECOND APPEAL No.193 OF 2010

JUDGMENT:

This Appeal is filed by the appellants-defendants against the judgment

and decree dated 26.11.2009 passed in A.S.No.222 of 2006 by the XX

Additional Chief Judge, City Civil Court at Secunderabad, confirming the

judgment and decree dated 12.10.2006 passed in O.S.No.153 of 2000 by the

XII Senior Civil Judge (FTC), City Civil Court at Secunderabad.

2. When the matter is taken up for hearing, the learned counsel for the

appellants submitted that the matter would become infructuous. The Learned

counsel for the appellants endorsed that he is not pressing the Appeal.

3. Recording the submission of the learned counsel for the appellants, the

appeal is dismissed as not pressed. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_____________________ Dr. G.RADHA RANI, J September 21, 2023.

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