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M/S Comfort Commotrade Limtied vs M/S Amr India Limited
2021 Latest Caselaw 1588 Tel

Citation : 2021 Latest Caselaw 1588 Tel
Judgement Date : 8 June, 2021

Telangana High Court
M/S Comfort Commotrade Limtied vs M/S Amr India Limited on 8 June, 2021
Bench: M.S.Ramachandra Rao, T.Vinod Kumar
     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND HONOURABLE SRI JUSTICE T.VINOD KUMAR

CMA.No.s 1044 of 2016 and 498 of 2017

COMMON JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao)

Counsel on both sides report that these two appeals

have become infructuous.

2. Recoding the said submission, these two Appeal are

dismissed as infructuous. No order as to costs.

3. Consequently, miscellaneous petitions pending, if

any, shall stand closed.

______________________________ M.S.RAMACHANDRA RAO, J

______________________ T.VINOD KUMAR, J 08th June, 2021.

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