G.Ravi Krishna, vs M/S. The Metcentile Benefit ...
2024 Latest Caselaw 10200 AP

Andhra Pradesh High Court - Amravati

G.Ravi Krishna, vs M/S. The Metcentile Benefit ... on 12 November, 2024

APHC010038132005
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                  [3397]
                          (Special Original Jurisdiction)

               TUESDAY ,THE TWELFTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                PRESENT

        THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                          KRISHNA RAO

                      FIRST APPEAL NO: 688/2005

Between:

G.ravi Krishna,                                         ...APPELLANT

                                 AND

M/s The Metcentile Benefit Corporation Reg and Others ...RESPONDENT(S)

Counsel for the Appellant:

   1. N PRAMOD

Counsel for the Respondent(S):

   1.

The Court made the following:
 JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel for the

appellant has represented that the matter has been settled out of the Court

between both the parties and that the appeal has become infructuous and

requested to close the Appeal as infructuous. The representation made by the

learned counsel for the appellant is recorded.

2. Accordingly, the Appeal Suit is dismissed as infructuous. No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 12.11.2024 SRT