Telangana High Court
N. Kumara Swamy, Hyderabad 33. vs Uco Bank, Rep.By M.D.,Kolkata, 2 Otrs. on 12 February, 2020
Author: Raghvendra Singh Chauhan
Bench: Raghvendra Singh Chauhan, A.Abhishek Reddy
HIGH COURT FOR THE STATE OF TELANGANA
THE HON'BLE THE CHIEF JUSTICE RAGHVENDRA SINGH CHAUHAN
AND
THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY
W.A.No.993 of 2012
Date: 12.02.2020
Between:
N. Kumara Swamy
... Appellant
and
UCO Bank,
Rep. by its Chairman & Managing Director,
Head Office: 10 BTM Sarani,
Kolkata, and two others
...Respondents
Counsel for the appellant: Mr. R.V. Subba Rao
For Mr. Prakash Buddarapu
The Court made the following:
2
HCJ & AAR, J
W.A. No.993 of 2012
Dt: 12.02.2020
JUDGMENT:(per the Hon'ble the Chief Justice Sri Raghvendra Singh Chauhan) Mr. R.V. Subba Rao, as a proxy counsel for Mr.Prakash Buddarapu, the learned counsel for the appellant, informs this Court that this appeal has become infructuous, as it has been settled in the Lok Adalat held at Hyderabad on 14.12.2019.
A copy of the Award dated 14.12.2019 has been submitted before this Court. The same is taken on record.
Therefore, the present appeal is dismissed as infructuous. There shall be no order as to costs.
As a sequel, miscellaneous petitions, pending if any, shall also stand dismissed as infructuous.
________________________________________ (RAGHVENDRA SINGH CHAUHAN, CJ) _____________________________ (A. ABHISHEK REDDY, J) Date: 12.02.2020 va