M/S Rcm Infrastructure Limited, ... vs M/S Raghu Infra Private Limited, ...
2022 Latest Caselaw 5759 Tel

                THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                                  AND
                THE HON'BLE SRI JUSTICE PULLA KARTHIK

                               OSA.No.28 of 2015

JUDGMENT:(per Hon'ble Sri Justice T.Vinod Kumar)


       Sri M.V.R.Rikesh, learned counsel representing Sri V.Venkata Naga Raju,

learned counsel for the appellant, submits that the matter has been settled between

the appellant and the respondent-company and thus, the OSA has become

infructuous.

2. Recording the above said submission, the OSA is dismissed as infructuous.

Pending miscellaneous petitions, if any, shall stand closed in the light of this final

order. No order as to costs.

__________________ T. VINOD KUMAR, J

Date:10.11.2022 _________________ PULLA KARTHIK, J GJ

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE PULLA KARTHIK

OSA.No.28 of 2015 (per Hon'ble Sri Justice T.Vinod Kumar)

10.11.2022

GJ