M/S.Amrutha Estates.Hyd. vs Sapphire Residents Welfare ...
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         THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                       AND
          THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
                  I.A.No.6 of 2021 in/& W.A.No.2063 of 2002
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

       Heard Mr. C.V.Mohan Reddy, learned Senior Counsel for the

appellant (briefly 'the builder' hereinafter); Ms. Nausheen Najm Us

Sahar, learned counsel representing Mr. M.V.Durga Prasad, learned

counsel for respondent No.1; Mr. Katika Ravinder Reddy, learned

Standing Counsel for Greater Hyderabad Municipal Corporation

(GHMC) for respondent No.22; and Mr. Pasham Krishna Reddy,

learned Government Pleader for Municipal Administration and

Urban Development for respondent No.24.

2. This intra court appeal arises from an order dated 15.11.2002,

passed by the learned Single Judge in W.P.No.14216 of 1999.

3. Learned counsel for the appellant, while inviting the attention

of this Court to I.A.No.6 of 2021 (compromise petition), which has

been duly signed by the parties as well as their counsel, submits that

the dispute between the parties has been amicably resolved.

::2::

4. In view of aforesaid submission, I.A.No.6 of 2021

(compromise petition) is allowed and the appeal is disposed of in

term of compromise arrived at between the parties. No costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 05.09.2023 LUR