Telangana High Court
Thulluri Nageshwar Rao, Hyderabad vs M/S Vijaya Lakshmi Quartz Processor Pvt ... on 25 November, 2021
THE HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY
C.M.A.No.988 of 2016
JUDGMENT:
The learned counsel for the appellant submitted that the matter has become infructuous. Even as per the Case Status Information, the matter was disposed of in terms of the compromise before the trial Court on 25.10.2021.
While recording the said submission of the learned counsel for the appellant, the Civil Miscellaneous Appeal is dismissed as infructuous. No order as to costs.
Miscellaneous applications, if any pending in this appeal, shall stand closed.
_______________________________ A. VENKATESHWARA REDDY, J.
Date: 25.11.2021 Isn