M/S Grandhi Theatre (P) Ltd vs Vsp Municipal Corpn
2024 Latest Caselaw 8246 AP

Andhra Pradesh High Court - Amravati

M/S Grandhi Theatre (P) Ltd vs Vsp Municipal Corpn on 10 September, 2024

 APHC010091462001
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                       [3369]
                             (Special Original Jurisdiction)

                    TUESDAY ,THE TENTH DAY OF SEPTEMBER
                       TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

           THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                         SECOND APPEAL NO: 884/2001

Between:

M/s Grandhi Theatre (p) Ltd.                                   ...APPELLANT

                                        AND

Vsp Municipal Corpn                                          ...RESPONDENT

Counsel for the Appellant:

     1. Y SRINIVASA MURTHY

Counsel for the Respondent:

     1.

The Court made the following:
JUDGMENT:

Sri P.Vivek, learned counsel, representing, learned counsel for the

appellant submits that according to the instructions he received, the matter is

settled out of the Court and there remains nothing for adjudication. Hence,

the matter has become infructuous.

2. No representation on behalf of the respondent.

3. Without going into the correctness of the submission and recording the

submission made by the learned counsel for the appellant, this Second

Appeal is dismissed as infructuous. There shall be no order as to costs.

Consequently, miscellaneous petitions pending if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date : 10.09.2024 MH THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

SECOND APPEAL NO: 884/2001

Date : 10.09.2024

MH