M/S. Unimed Health Care Private Limited vs Southern Power Distribution Company Of ...
2025 Latest Caselaw 306 Tel

Telangana High Court

M/S. Unimed Health Care Private Limited vs Southern Power Distribution Company Of ... on 8 July, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                           AND
          THE HON'BLE SMT. JUSTICE RENUKA YARA

                     WRIT APPEAL No.689 of 2025
JUDGMENT:

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Sri I.V.Krishna Raya, learned counsel appearing for

Sri D.Aniketh Reddy, learned counsel for the appellant, submits

that in obedience of the impugned order of the learned Single

Judge passed in I.A.No.1 of 2025 in W.P.No.17567 of 2025, dated

30.06.2025, the appellant has already deposited 50% of the

demand amount and accordingly, the electricity supply has been

restored and therefore, he is not pressing this writ appeal.

2. Accordingly, the writ appeal is dismissed as not pressed. No

order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 08.07.2025 sa/vs