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Sri. N. Murali, vs Sri. N. Pentaiah
2025 Latest Caselaw 2623 Tel

Citation : 2025 Latest Caselaw 2623 Tel
Judgement Date : 27 February, 2025

Telangana High Court

      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                      C.C.C.A.No.166 of 2019

JUDGMENT:

Learned counsel for the appellant has submitted that the

matter has become infructuous, as they have vacated the

premises.

2. Learned counsel for the respondents has not disputed the

said fact.

3. Accordingly, the City Civil Court Appeal is dismissed as

Infructuous. As sequel to it, Miscellaneous Petitions, if any

pending, shall stand closed.

__________________________________ JUSTICE TIRUMALA DEVI EADA

27th February, 2025 ds THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

C.C.C.A.No.166 of 2019 Date: 27.02.2025

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