N.Subba Rao vs Sriram Chits P Ltd.,
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Telangana High Court

N.Subba Rao vs Sriram Chits P Ltd., on 11 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

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      HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                  AND
         HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                        C.C.C.A.No.208 OF 2010
JUDGMENT :

(Per H on'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the respondents had submitted that the matter has

been settled between the parties by way of compromise and

hence, no further orders need to be passed in this appeal and the

appeal may be closed.

In view of the said submission, the Appeal is closed. No

costs.

Miscellaneous petitions, if any, pending shall stand closed.

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

__________________________________ JUSTICE TIRUMALA DEVI EADA Date: 11.02.2025 rkk