Nmdc Limited A Government Of India ... vs M/S.Shreejikrupa Project ...
2021 Latest Caselaw 4186 Tel

Citation : 2021 Latest Caselaw 4186 Tel
Judgement Date : 7 December, 2021

Telangana High Court

Nmdc Limited A Government Of India ... vs M/S.Shreejikrupa Project ... on 7 December, 2021

Bench: Satish Chandra Sharma, N.Tukaramji

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                         AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                           COMCA No.10 of 2020

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      Learned counsel for the appellant has fairly stated

before this Court that the parties have amicably settled the

dispute rendering the present appeal infructuous.


      Accordingly,         the      appeal         stands         disposed   of   as

infructuous.


      Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.



                                           __________________________________
                                            SATISH CHANDRA SHARMA, CJ



                                                 ______________________________
                                                        N. TUKARAMJI, J
07.12.2021

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