Andhra Pradesh High Court - Amravati
M/S Jai Mathadi Ice Factory vs Kopparthy Suryanarayana on 9 May, 2024
APHC010141932019 IN THE HIGH COURT OF ANDHRA
PRADESH
[3478]
AT AMARAVATI
(Special Original Jurisdiction)
THURSDAY ,THE NINTH DAY OF MAY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE A V SESHA SAI
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
CIVIL MISCELLANEOUS APPEAL NO: 181/2019
Between:
M/s Jai Mathadi Ice Factory and Others ...APPELLANT(S)
AND
Kopparthy Suryanarayana and Others ...RESPONDENT(S)
Counsel for the Appellant(S):
1. ANUP KOUSHIK KARAVADI
Counsel for the Respondent(S):
1. SASANKA BHUVANAGIRI
2. SASANKA BHUVANAGIRI
3. SASANKA BHUVANAGIRI
The Court made the following:
JUDGMENT:(per A.V. Sesha Sai, J) When the matter is taken up, it is brought to the notice of this Court by the learned counsel for the appellants that the main suit was referred to Lok Adalat and it ended in compromise as per the terms of compromise.
2. The copy of the Lok Adalat Award, dated 17.10.2020, is placed on record.
3. Accordingly, the Civil Miscellaneous Appeal is dismissed as infructuous. There shall be no order as to costs.
Miscellaneous petitions, if any, pending in this case, shall stand closed.
___________________ A.V SESHA SAI,J _____________________ NYAPATHY VIJAY,J Dated: 09.05.2024 TM