Dredging Corporation Of India, vs M/S. Ims Ship Management Pvt. Ltd.
2024 Latest Caselaw 970 AP

Andhra Pradesh High Court - Amravati

Dredging Corporation Of India, vs M/S. Ims Ship Management Pvt. Ltd. on 5 February, 2024

Author: R. Raghunandan Rao

Bench: R. Raghunandan Rao

         IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

       HON'BLE MR.JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
                              &
             HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

                       Writ Appeal No.101 of 2024

Dredging Corporation of India,
Represented by its Managing Director,
Dredge House, H.B. Colony Main Road,
Seethammadhara, Visakhapatnam,
Andhra Pradesh- 530 022.                                  ..Appellant

                            Versus

M/s. IMS Ship Management Pvt. Ltd.,
& Ozoneland Pvt. Ltd. Joint Venture
(IMS-Ozoneland JV),
Represented by its Authorized Signatory,
Mr. Kiran Ravji Mahyavanshi,
having its registered office at 401,
Regent Chambers, 4th Floor, 208,
Jamnalal Bajaj Marg, Nariman Point,
Mumbai, Maharashtra - 400 021 & four others.
                                                       ..Respondents

Counsel for the appellant : Mr. S. Sriram, learned Advocate General assisted by Mr. D.S. Sivadarshan, learned counsel for the appellant.

Counsel for respondent Nos.1 to 3 : Mr. Vivek Chandra Sekhar S

Dt.:05.02.2024

P.C:

The present Letters Patent appeal has been preferred against

the judgment and order, dated 23.01.2024, passed in W.P.No.1606

of 2024.

CJ & RRR,J WA_101_2024

Mr. Vivek Chandra Sekhar, learned counsel for respondent

Nos.1 to 3/writ petitioners, however, submits that he has

instructions to withdraw the writ petition itself and in that view of

the matter, the controversy is rendered infructuous.

Be that as it may, in view of the statement so made,

W.P.No.1606 of 2024 shall stand dismissed as withdrawn and

consequently, the interim order, which is impugned in the present

appeal, shall stand vacated.

In view of the above, the Writ Appeal is disposed of. No order

as to costs.

Pending miscellaneous applications, if any, shall stand closed.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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CJ & RRR,J WA_101_2024

HON'BLE MR.JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE R. RAGHUNANDAN RAO

Dt: 05.02.2024

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