M.K.Constructions vs M/S G.V.P.R.Engineers Limited,
2022 Latest Caselaw 2734 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



               COMCA Nos.57 and 58 of 2019

COMMON JUDGMENT:       (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     Learned     counsel       for    the      respondent            No.1       has

categorically stated in the open Court that the dispute

between the parties has come to an end on account of an

amicable settlement and the execution petition has also

been withdrawn, which was pending before the trial Court.

In the light of the aforesaid, no further orders are

required to be passed in the present appeals.

The appeals are accordingly disposed of as

infructuous.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J 14.06.2022 vs