Mr. Yennam Krishna Reddy vs M/S. Bhoomika Agro Farms P. Ltd.
2025 Latest Caselaw 1814 Tel

Telangana High Court

Mr. Yennam Krishna Reddy vs M/S. Bhoomika Agro Farms P. Ltd. on 5 February, 2025

Author: T.Vinod Kumar

Bench: T.Vinod Kumar, P.Sree Sudha

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

                             C.M.A. No.531 of 2024

JUDGMENT:

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

Smt A.Anasuya, learned counsel appearing on behalf of

Sri V.V.Raghavan, learned counsel for appellant, submits that the present

appeal has become infructuous.

2. The said submission is not disputed by Sri Garla Vamshi Krishna,

learned counsel appearing for respondent No.3.

3. Recording the same, this CMA is dismissed as infructuous. No order

as to costs.

4. Consequently, miscellaneous petitions pending, if any, shall stand

closed in the light of this final order.

___________________ T. VINOD KUMAR, J

_________________ P.SREE SUDHA, J 05th February, 2025

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

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

Dt.05.02.2025

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