Citation : 2022 Latest Caselaw 2704 Tel
Judgement Date : 14 June, 2022
HON'BLE SRI JUSTICE P.NAVEEN RAO
AND
HON'BLE SRI JUSTICE SAMBASIVARAO NAIDU
I.A.No.1 of 2018
IN/AND
CITY CIVIL COURT APPEAL No.388 OF 2018
Date:14.06.2022
Between:
M/s.Hyderabad Metropolitan Water Supply and
Sewerage Board, rep., by its Chief General Manager (Engg.)
Project Construction, Circle-III,
HMWSSB, Sanjeev Reddy Nagar,
Hyderabad
.....Appellant
And
M/s.The Indian Hume Pipe Company Limited,
Having its registered office at Construction
House, 5, Walchand Hirachand Marg,
Ballard Estate, Mumbai, 400 001
Rep., by its General Manager and
General Power of Attorney Sri G.Pundareekam
S/o.late Sri G.Rangaiah, Age 52 yrs,
Occu : Service, Office at 502-C, Lingapur House,
Amrutha Estates, 3-6-237, Main Road,
Himayathnagar, Hyderabad
.....Respondent
The Court made the following:
HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SRI JUSTICE SAMBASIVARAO NAIDU
I.A.No.1 of 2018 IN/AND CITY CIVIL COURT APPEAL No.388 OF 2018
COMMON JUDGMENT : (per Hon'ble Sri Justice P.Naveen Rao)
Learned counsel for the appellant informs the Court that he filed a
Memo dated 16.09.2019 stating that the issue inter-parties is resolved
outside the Court and submits that no further orders are required.
Learned counsel for the respondent also fairly submits that the issue
is resolved and the appeal can be allowed.
In view thereof, the City Civil Court Appeal is allowed setting aside the
Decree and Judgement dated 28.06.2018 in O.S.No.231 of 2011 on the file
of XXVI Additional Chief Judge, City Civil Court, Hyderabad by condoning
the delay in filing the appeal. I.A.No.1 of 2018 is accordingly ordered.
Pending miscellaneous petitions, if any, shall stand closed.
__________________ P.NAVEEN RAO,J
__________________________ SAMBASIVARAO NAIDU,J 14th June, 2022 Rds
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