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M/S. Coastal Projects Limited vs Union Of India
2021 Latest Caselaw 450 Tel

Citation : 2021 Latest Caselaw 450 Tel
Judgement Date : 16 February, 2021

Telangana High Court

M/S. Coastal Projects Limited vs Union Of India on 16 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                   WRIT APPEAL No.840 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

Learned counsel for the appellant confirms the fact that during

the pendency of the present appeal, the bank guarantees in question

have already been encashed and the appellant is seeking appropriate

legal remedy elsewhere. She, therefore, states that the present appeal

may be disposed of as infructuous.

2. The appeal is disposed of as infructuous along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 16.02.2021 Lrkm

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M/S. Coastal Projects Limited vs Union Of India
2021 Latest Caselaw 450 Tel

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M/S. Coastal Projects Limited vs Union Of India2021 Latest Caselaw 450 Tel

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M/S. Coastal Projects Limited vs Union Of India
2021 Latest Caselaw 450 Tel