Ega Seetharama Rao vs Sriram Chits Pvt. Ltd., Branch At ...
2023 Latest Caselaw 2623 Tel

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

                APPEAL SUIT No.192 of 2010

JUDGMENT:

This Appeal Suit is filed against the Judgment and Decree

dated 04.11.2009 in O.S.No.136 of 2006 passed by the learned

I-Additional Senior Civil Judge, Warangal.

2. Today when the matter is taken up for hearing, the

learned Counsel for the appellant as well the learned Counsel

for the respondents are present and submitted that the subject

matter of the present appeal is settled out of Court in between

the parties and no cause survives for further adjudication.

3. Recording the aforesaid submission, the present appeal is

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

Miscellaneous petitions pending, if any, shall stand

closed.

_________________________ JUSTICE P.SREE SUDHA

DATE: 22.09.2023 tri

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

APPEAL SUIT No.192 of 2010

DATE: 22.09.2023

TRI