Expand

2026 2025 2024 2023 2022 2021

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

G.Surya Narayana vs Sri Sadan Enterprises Nalgonda
2023 Latest Caselaw 2626 Tel

Citation : 2023 Latest Caselaw 2626 Tel
Judgement Date : 22 September, 2023

Telangana High Court

G.Surya Narayana vs Sri Sadan Enterprises Nalgonda on 22 September, 2023

Bench: M.Laxman

              THE HON'BLE SRI JUSTICE M.LAXMAN

                  SECOND APPEAL NO.576 of 2001

JUDGMENT:

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

dated 07.02.2001 in A.S.No.17 of 1998 on the file of the learned

Principle District Judge, Nalgonda, wherein, judgment and decree

dated 20.12.1997, in O.S.NO.10 of 1993 on the file of the Senior

Civil Judge, Nalgonda, was confirmed.

2. Learned counsel for the respondent/plaintiff has filed a

memo reporting the compliance of decree, which was passed for

recovery of money. As per the memo, son of original defendant has

paid entire due amount.

3. Recording the same, this Second Appeal is disposed of in

terms of the memo. No costs. Miscellaneous Petitions pending, if

any, shall stand closed.

______________________ JUSTICE M.LAXMAN 22.09.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

SECOND APPEAL NO.576 of 2001

22.09.2023 Dua

Download the LatestLaws.com Mobile App

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!

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

LatestLaws Partner Event : Media