M/S Hyderabad Growth Corridor ... vs M/S. Ncc Limited And 3 Others
2021 Latest Caselaw 579 Tel

Citation : 2021 Latest Caselaw 579 Tel
Judgement Date : 24 February, 2021

Telangana High Court

M/S Hyderabad Growth Corridor ... vs M/S. Ncc Limited And 3 Others on 24 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.6


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


                       COMCA No.50 of 2020

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


1.    Learned counsel for the appellant states that in view of the

settlement arrived at between the parties during the pendency of the

present appeal on 09.10.2020, nothing further survives for

adjudication. A copy of the Settlement Agreement has been filed.

Learned counsel for the respondents also confirms the submission

made by the other side.

2. Accordingly, the present appeal is disposed of along with the

pending applications, if any, in view of the settlement arrived at

between the parties.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

24.02.2021 vs

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