Telangana High Court
M/S Scr Nirman Pvt Ltd vs Union Of India And 4 Others on 3 April, 2023
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.25727 OF 2022
ORAL ORDER:
Mr. Prasadrao Vemulapalli, learned counsel for the petitioner, would submit that in compliance with the interim order dated 16.06.2022 passed by this Court, the petitioner has completed the work and, therefore, no further orders are required in the present writ petition.
2. Learned Deputy Solicitor General of India appearing on behalf of the respondents, also confirmed the said fact.
3. In view of the aforesaid submission, there is no need to adjudicate the present writ petition further. Therefore, this writ petition is closed. There shall be no order as to costs.
4. However, learned counsel for the petitioner would submit that there are certain disputes and the petitioner herein is intending to invoke arbitration clause to resolve the said aspects. Therefore, liberty is also granted to the petitioner to invoke arbitration clause for the purpose of resolving the said disputes. .
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As a sequel thereto, miscellaneous petitions, if any, pending in the writ petition shall stand closed.
_________________ K. LAKSHMAN, J 3rd April, 2023 Mgr