M/S. Avon Organics Limited, Hyderabad vs The Indian Oil Corporation Limited, ...
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Telangana High Court

M/S. Avon Organics Limited, Hyderabad vs The Indian Oil Corporation Limited, ... on 9 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

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      HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                  AND
       HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                        CCCA.No.45 OF 2008
JUDGMENT:

(Per H on'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned

counsel appearing for the appellant had informed this Court

that the appellant-company has been wound-up and hence,

the cause in the appeal does not survive for adjudication.

In view of the said submission, the Appeal is dismissed

as infructuous. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

__________________________________________ JUSTICE LAXMI NARAYANA ALISHETTY Date: 08.01.2025 rkk