Mohd. Sardar Ali vs N.Y.Ratnam
2025 Latest Caselaw 4221 Tel

Telangana High Court

Mohd. Sardar Ali vs N.Y.Ratnam on 24 June, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

      HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                          AND
       HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                       Appeal Suit No.767 of 2009

JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned counsel

appearing for the appellant had informed this Court that the

dispute has been settled out of Court between both the parties

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

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

costs.

Miscellaneous petitions, if any, pending shall stand closed.

______________________________________ JUSTICEABHINAND KUMAR SHAVILI

__________________________________ JUSTICE TIRUMALA DEVI EADA

Date: 24.06.2025 ds/ns