Nagabathula Sundara Rao vs M/S. Shriram Transport
2024 Latest Caselaw 9797 AP

Andhra Pradesh High Court - Amravati

Nagabathula Sundara Rao vs M/S. Shriram Transport on 23 October, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                           1
                                                                   RRR, J & HN, J
                                                                 C.R.P.No.21/2023


 APHC010723782022
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                           [3488]
                            (Special Original Jurisdiction)

           WEDNESDAY ,THE TWENTY THIRD DAY OF OCTOBER

                    TWO THOUSAND AND TWENTY FOUR


                                     PRESENT

         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                THE HONOURABLE SRI JUSTICE HARINATH.N

                    CIVIL REVISION PETITION NO: 21/2023

Between:

Nagabathula Sundara Rao                                           ...PETITIONER

                                         AND

M/s Shriram Transport and Others                            ...RESPONDENT(S)

Counsel for the Petitioner:

1. SIVA SANKARA RAO BORRA

Counsel for the Respondent(S):

1. MAHESWARA RAO KUNCHEAM

The Court made the following Judgment:

(per Hon'ble Sri Justice R. Raghunandan Rao)

Sri Siva Sankara Rao Borra, Learned counsel appearing for the

petitioner submits that the matter has been settled out of the Court.

Recording the said submission, this civil revision petition is dismissed as

infructuous. There shall be no order as to costs.

RRR, J & HN, J

As a sequel, pending miscellaneous applications, if any, shall stand

closed.

_______________________ R. RAGHUNANDAN RAO, J

_______________ HARINATH.N, J Js.

RRR, J & HN, J

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO And HON'BLE SRI JUSTICE HARINATH.N

23rd October, 2024 Js.