M/S. G.S. Oils Limited, Adilabad, vs The Commissioner Of Commercial ...
2023 Latest Caselaw 1030 Tel

        THE HON'BLE SRI JUSTICE T. VINOD KUMAR

AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

SPLA. No. 5 of 2014 JUDGMENT:(per the Hon'ble Sri Justice T. Vinod Kumar)

When the matter is taken up for hearing, learned Senior

Counsel appearing on behalf of the appellant submits that

despite his best efforts to get in touch with the appellant to get

instructions in the matter, he is unable to do so. He further

submits that he has been informed that the appellant-company

is not in existence any more, and therefore, he is not pressing

the matter.

2. In view of the above, the SPLA is dismissed as not

pressed. No order as to costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

___________________ T. VINOD KUMAR, J

___________________ P.SREE SUDHA, J 01st March, 2023 gra

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

SPLA. No. 5 of 2014 (per the Hon'ble Sri Justice T.Vinod Kumar)

01st March, 2023

gra