Jana Anoohya vs Kotapati Rathna Kumar
2025 Latest Caselaw 6360 Tel

Telangana High Court

Jana Anoohya vs Kotapati Rathna Kumar on 10 November, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                                I.A.No.2 of 2025
                                     IN/AND
                             F.C.A.No.127 OF 2023
Mr. Sudhakar Andugula, learned counsel appearing for the appellant.
Mr. D.S.V.G. Nagaraju, learned counsel appearing for the respondent.


COMMON JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. The appellant and the respondent are present in Court

and have been identified by their respective counsel.

2. The parties seek to dispose of the FCA on the basis of a

Memorandum of Understanding-cum-Deed of Settlement (MOU).

3. The MOU was signed by the parties in September, 2024.

However, the MOU does not contain a date. Both parties, along

with one witness and counsel representing the Second

Party/the respondent in the FCA, have signed the MOU.

4. I.A.No.2 of 2025 is allowed. Consequently, F.C.A.No.127

of 2023 stands disposed of in terms of the MOU. All connected

applications stand disposed of. There shall be no order as to

costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J DATE: 10.11.2025 va