Telangana High Court
Kunduru Somi Reddy And Another vs Khamarunnisa Begum Kamer Pasha And 17 ... on 9 February, 2022
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy, M.Laxman
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
AND
HON'BLE SRI JUSTICE M.LAXMAN
CMA Nos.450, 350, 362, 410, 412, 413, 414, 415,
445, 484, 485 and 486 of 2021
COMMON ORDER:(per Justice A.Rajasheker Reddy) Heard learned counsel for both the parties who have not disputed that this Court dealt with the similar issue and disposed of similar appeals in CMA Nos.69, 71 and 72 of 2022 on 08.02.2022; and that the order in CMA Nos.69, 71 and 72 of 2022 covers the issue in the present appeals. Both the counsel also agreed that the present CMAs have to be allowed in terms of the said order. As such, for the reasons alike in CMA Nos.69, 71 and 72 of 2022, dt.08.02.2022, all these CMAs are allowed in terms of the said common order. No order as to costs.
2
Office is to append a copy of the said common order dt.08.02.2022 in CMA.Nos.69, 71 and 72 of 2022 to this order.
As a sequel thereto, miscellaneous applications, if any pending, shall stand closed.
____________________________ A.RAJASHEKER REDDY, J ________________ M.LAXMAN, J Date: 09.02.2022 tk 3 HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND HON'BLE SRI JUSTICE M.LAXMAN CMA Nos. 450, 350, 362, 410, 412, 413, 414, 415, 445, 484, 485 and 486 of 2021 Date: 09.02.2022 tk