M/S. Asia Pacific Communication ... vs M/S. Photon Energy Systems Limited
2025 Latest Caselaw 5254 Tel

Telangana High Court

M/S. Asia Pacific Communication ... vs M/S. Photon Energy Systems Limited on 1 September, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                            COMCA No.6 OF 2025
Mr. T.Sanjay Rao, learned counsel appearing for the appellant

Mr. Vivek Jain, learned counsel appearing for the respondent No.1


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the parties submit that the

parties have settled the disputes and placed a Memo of

Compromise.

2. The Memo of Compromise is taken on record.

3. The Memo of Compromise has been signed by the

contesting parties. However, the Memo of Compromise does not

contain a date but mentions the date of attestation as

22.08.2025.

4. COMCA No.6 of 2025 is accordingly disposed of in terms

of the compromise. The parties shall be at liberty to pray for

refund of the Court Fee as mentioned in the Memo of

Compromise.

All other connected applications shall stand closed. There

shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J DATE: 01.09.2025 va/spd