The Transmission Corporation Of Andhra ... vs M/S. Marshalss Power And Telocom India ...
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Telangana High Court

The Transmission Corporation Of Andhra ... vs M/S. Marshalss Power And Telocom India ... on 19 August, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                            AND

     THE HON'BLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY

                    C.C.C.A.No.55 of 2012

JUDGMENT :

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned

counsel for the respondent had informed the Court

that the respondent-Company is not in existence.

Therefore, the cause in the Appeal does not survive for

adjudication and the appeal may be closed.

2. In view of the above submission, the Appeal is

closed. No order as to costs.

3. As a sequel, miscellaneous applications pending

if any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

____________________________________ VAKITI RAMAKRISHNA REDDY, J

Date : 19.08.2025 prat