M/S Surana Ventures Limited vs M/S Apollo Energy Services India Pvt. ...
2025 Latest Caselaw 1553 Tel

Telangana High Court

M/S Surana Ventures Limited vs M/S Apollo Energy Services India Pvt. ... on 30 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                     AND
     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

                        C.C.C.A.No.72 of 2023

JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, it is

noticed that the appellant has handed over the original

DD of Rs.32,00,000/- (Rupees Thirty two lakhs only)

to the respondents in the open Court and the learned

counsel for the respondents has also acknowledged the

same.

2. To demonstrate that the case has been settled

between the parties, the parties have filed joint

compromise memo, dated 27.01.2025 and contended

that the present appeal may be closed in terms of the

joint compromise memo filed by the parties.

3. This Court, having considered the submissions

made by the parties, is of the view that the present

Appeal can be disposed of in terms of joint compromise

memo, dated 27.01.2025 filed by the parties.

::2::

4. With the above observations, the Appeal is closed.

No order as to costs.

As a sequel, miscellaneous applications pending

if any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ __

TIRUMALA DEVI EADA, J Date: 30.01.2025 prat