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Mahesg Chand Agarwal, Hyderabad vs Mohd. Javed Ahmed, Hyderabad
2025 Latest Caselaw 3924 Tel

Citation : 2025 Latest Caselaw 3924 Tel
Judgement Date : 13 June, 2025

Telangana High Court

Mahesg Chand Agarwal, Hyderabad vs Mohd. Javed Ahmed, Hyderabad on 13 June, 2025

           THE HON'BLE SMT. JUSTICE K. SUJANA



                     I.A.NO.1 OF 2025
                          IN/AND
         CITY CIVIL COURT APPEAL NO.107 OF 2010


COMMON JUDGMENT:

It is submitted by learned counsel appearing for the petitioner-

appellant as well as the respondent, that during pendency of the

present appeal, the parties have compromised the matter and

accordingly, I.A.No.1 of 2025 has been filed to record the compromise

entered by them.

2. Vide order dated 02.05.2025, this Court directed the parties

along with their respective counsel to appear before the Secretary,

High Court Legal Services Committee, High Court for the State of

Telangana, Hyderabad, for identification and to submit a report.

3. Pursuant to the above said direction issued by this Court, the

parties have appeared and the Secretary, High Court Legal Services

Committee, has identified the parties and submitted a report, dated

15.05.2025 and the same is placed on record.

4. In view of the above, I.A.No.1 of 2025 is allowed. Consequently,

the City Civil Court Appeal is also allowed in terms of the compromise

entered by the appellant and respondent, subject to the appellant

paying costs of Rs.5,000/- (Rupees Five Thousand Only) to the

Director, Sainik Welfare, Hyderabad (Savings A/c.No.52188926279,

State Bank of India, Shantinagar Branch (20070), IFSC

Code:SBIN0020070, MICR No.500004057) and Rs.5,000/- (Rupees

Five Thousand Only) to the Telangana High Court Advocates

Association, Hyderabad, within a period of two (02) weeks from today

and file proof of the same before the Registry.

Miscellaneous applications, if any pending, shall stand closed.

______________

K. SUJANA, J

Date : 13.06.2025 Rds

NOTE: Registry is directed to upload/supply certified copy of the order only after payment of costs.

THE HON'BLE SMT. JUSTICE K. SUJANA

I.A.NO.1 OF 2025 IN/AND CITY CIVIL COURT APPEAL NO.107 OF 2010

DATE : 13.06.2025

Rds

 
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