Manga Ravinder Goud vs Manga Indira Priyadarshini
2025 Latest Caselaw 4398 Tel

Telangana High Court

Manga Ravinder Goud vs Manga Indira Priyadarshini on 25 August, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                      CMA.NO.1019 OF 2011

Mr. M Pratap Singh, learned counsel appearing for the appellant (Online).


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the appellant submits that

the Appeal has become infructuous in view of the out of Court

Settlement between the parties.

2. CMA.NO.1019 of 2011 is accordingly dismissed as

infructuous.

All connected applications shall stand closed. Interim

orders, if any, shall stand vacated. There shall be no order as to

costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J

DATE: 25.08.2025 NDS