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P.C.Satyanarayanna Reddy vs B.Ramakrishna Huf
2025 Latest Caselaw 6531 Tel

Citation : 2025 Latest Caselaw 6531 Tel
Judgement Date : 17 November, 2025

Telangana High Court

          THE HON'BLE SMT. JUSTICE RENUKA YARA

               SECOND APPEAL No. 383 of 2025



JUDGMENT:

Learned counsel for the appellant submitted that the

matter has become infructuous.

2. Recording the said submission, the Second Appeal is

dismissed as infructuous. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall stand

closed.

___________________ RENUKA YARA, J

Date: 17.11.2025 gms

THE HON'BLE SMT. JUSTICE RENUKA YARA

SECOND APPEAL No. 383 of 2025

Date: 17.11.2025 gms

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