Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Smt.Manda Prasuna vs M/S Rank One Projects Private Limited
2025 Latest Caselaw 5629 Tel

Citation : 2025 Latest Caselaw 5629 Tel
Judgement Date : 22 September, 2025

Telangana High Court

          THE HON'BLE SMT. JUSTICE RENUKA YARA

                   APPEAL SUIT No. 449 of 2025

JUDGMENT:

Learned counsel for the appellant represented that the

parties have settled the matter amicably out of the Court in

terms of the MOU and as such, seeks permission of this Court

to withdraw the Appeal Suit.

2. Permission is accorded.

3. Therefore, the Appeal Suit is dismissed as withdrawn.

There shall be no order as to costs.

Miscellaneous applications, if any pending, shall stand

closed.

___________________ RENUKA YARA, J Date: 22.09.2025 gms

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs