M/S. Pejos Laboratories Ltd., vs M/S. Elite Pharma Pvt Ltd,
2021 Latest Caselaw 2925 Tel

The Hon'ble Sri Justice A.Venkateshwara Reddy

C.C.C.A. No. 123 of 2000

Judgment:

The learned counsel for both the parties are present.

2. On a perusal of the record, it is found that O.S.No.133 of 1997

was filed by the appellant/plaintiff on the file of the

learned II Additional Chief Judge, City Civil Court at Hyderabad, for

perpetual injunction and that the same was dismissed. Aggrieved

thereby, the appellant/plaintiff has preferred this appeal.

3. Today, learned counsel of the appellant represents across the

Bench that the matter has become infructuous.

4. While recording the representation of the learned counsel for the

appellant, the appeal is dismissed as infructuous. No costs.

Consequently, Miscellaneous Petitions, pending if any, stand disposed

of as infructuous.

________________________ (A. Venkateshwara Reddy, J) Dt: 21st October, 2021 lur