Singareddy Sudharshan Reddy vs Smt. Pippalla Shivaleela
2024 Latest Caselaw 923 Tel

Telangana High Court

Singareddy Sudharshan Reddy vs Smt. Pippalla Shivaleela on 4 March, 2024

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                      AND
HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

                      C.M.A.No.531 OF 2023

JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

for the appellants as well as the learned counsel for the

respondents informed this Court that the dispute between the

parties has been settled and they have entered into a

Memorandum of Understanding, dated 15.02.2024 before the

High Court Legal Services Committee and a copy of the same is

placed before this Court.

2. In view of the same, recording the settlement in terms of

the Memorandum of Understanding, dated 15.02.2024, this

C.M.A. is disposed of. There shall be no orders as to costs.

Miscellaneous Petitions, if any, pending, shall stand

closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

______________________________________ NAMAVARAPU RAJESHWAR RAO, J

March 04, 2024 BMS