Sahebzadi Mubarak Begum vs Nawab Masood Ali Khan
2025 Latest Caselaw 2858 Tel

Telangana High Court

Sahebzadi Mubarak Begum vs Nawab Masood Ali Khan on 6 March, 2025

Author: T.Vinod Kumar

Bench: T.Vinod Kumar, P.Sree Sudha

        THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                         AND
         THE HON'BLE SMT JUSTICE P.SREE SUDHA

                     CMA.No.537 of 2021

JUDGMENT:

(per Hon'ble Sri Justice T.Vinod Kumar)

Learned counsel for the appellant addressed a letter

dt.03.03.2025 to the Registrar(Judicial) High Court for the

State of Telangana at Hyderabad, seeking to withdraw this

CMA stating that during the pendency of the appeal, the

parties have settled the matter out of Court by way of

compromise, and thus, the present Appeal has become

infructuous. When the matter is taken up in the open

Court, learned counsel for the appellant reiterated the said

request.

2. Sri Sunil S Ganu, learned Senior Counsel appearing

for respondent Nos.8 & 9 does not dispute the aforesaid

submission made.

3. Therefore, granting permission as sought for, this

Civil Miscellaneous Appeal is dismissed as withdrawn.

Interim order, if any, granted earlier in this Appeal stands

vacated. No order as to costs.

4. Consequently, miscellaneous petitions pending, if

any, shall stand closed.

___________________ T. VINOD KUMAR, J

_________________ P.SREE SUDHA, J

06th March, 2025.

Note: Issue CC by 07.03.2025.

B/o(gra)