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Judgment
20 paragraphs · 178 wordsSl. No.,Case No.,Court/Forum
1.,O.P.No.980/2008 seeking divorce,"Addl. Family Court, City
Civil Court at Hyderabad
2.,S.A. No.214/2014,"DRT, Hyderabad
3,OA.2862/2017,"DRT, Hyderabad
4.,Crl.P. No.10609 of 2014,"High Court of Judicature
at Hyderabad
5.,".Interlocutory Application Nos 9932/2014 and
9933/2014 in Crl. P.4421/2012","High Court of Judicature
at Hyderabad
parties shall not institute any civil or criminal proceedings against each other in respect of the disputes referred to in the settlement, which",,
has become a part of this judgment, without express permission from this Court.",,
14.Since the case pertaining to the release of the Passport of the appellant has been disposed of, the appellant stands discharged from the",,
Bank Guarantee executed for release of the Passport.,,
15.We record our appreciation for the painstaking and strenuous efforts taken by the learned mediator and for the cooperation extended by,,
the learned counsel for the parties on either side and the learned counsel for the Bank for the grace shown for a reasonable settlement,,
between the parties.,,
16.The appeal is, accordingly, disposed of.",,
17.Pending applications, if any, shall stand disposed of.",,
18.There shall be no orders as to costs.,,