Citation : 2021 Latest Caselaw 2482 Tel
Judgement Date : 25 August, 2021
HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND
HONOURABLE SRI JUSTICE T.AMARNATH GOUD
CMA No.s 234, 245 and 305 OF 2021
COMMON JUDGMENT:(Per Sri Justice M.S.Ramachandra Rao)
Heard Sri S.Ravi, Senior Counsel for Sri A.P.Suresh,
Counsel for appellant in CMA.No.234 of 2021 and counsel
for respondent in CMA.No.s 245 and 305 of 2021, and Sri
A.Venkatesh, counsel for respondent in CMA.No.234 of
2021 and counsel for appellant in CMA.No.s 245 and 305
of 2021.
2. Counsel on either side have stated that they have filed
a Joint Memo dt.05.08.2021 and request that these three
appeals may be disposed of in terms of the said joint
memo.
3. Having regard to the said submission, all these
Appeals are disposed of in terms of the Joint Memo
dt.05.08.2021 filed by both parties. It is made clear that
the orders impugned in these appeals merge in this
Common Judgment now being passed by this Court in
terms of the Joint Memo filed by the parties on 05.08.2021.
No order as to costs.
4. Pending miscellaneous petitions, if any, shall stand
closed.
______________________________ M.S.RAMACHANDRA RAO, J
_________________________ T.AMARNATH GOUD, J
25th August, 2021.
gra
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!