M/S.Swathi Engineering Company vs. The State Of Andhra Pradesh
Held
The Court noted the submissions from both the petitioner's counsel and the Government Pleader for the respondents. The petitioner's counsel stated that the respondents had complied with the Court's order dated 16.02.2022 by paying the total due amount. The Government Pleader confirmed this compliance. Based on these confirmed submissions, the Court found that the purpose of the Writ Petition had been fulfilled. Therefore, the Court decided that no further orders were required and closed the Writ Petition. The reasoning was that the dispute, as addressed by the Court's previous order, had been resolved through compliance, rendering the present proceedings moot. The operative direction was to close the Writ Petition with no order as to costs.
Facts
The petitioner filed a Writ Petition before the High Court challenging an unspecified order or action by the respondents. During the hearing, the petitioner's counsel stated that the respondents had complied with the Court's previous order dated 16.02.2022 by paying the total amount claimed by the petitioner. The Government Pleader for the respondents confirmed this compliance. Consequently, no further orders were deemed necessary in the Writ Petition.
Key Issues
1. Whether the Writ Petition survives for adjudication given the respondents' compliance with the Court's previous order dated 16.02.2022, as argued by the petitioner. 2. Whether the respondents have indeed complied with the Court's order dated 16.02.2022 by paying the total due amount claimed by the petitioner, as confirmed by the Government Pleader. The petitioner argued that due to the respondents' compliance, no cause of action remains, and the Writ Petition should be closed. The respondents, through the Government Pleader, confirmed this compliance.
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THE HON’BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITON NO.24626 OF 2021 ORDER:
Heard learned counsel for the petitioner and learned counsel for the respondents.
When the matter is taken up for hearing, learned counsel for the petitioner submitted that the orders dated 16.02.2022 of this Court has been complied with by the respondents by paying the total due amount claimed by the petitioner. Therefore, no cause survives and no further orders are required to be passed in the present Writ Petition.
Learned Government Pleader for the respondents also confirmed the compliance of the orders of this Court.
In view of the submissions made by the learned counsel for the petitioner and learned Government Pleader for the respondents, the present writ petition is closed. There shall be no order as to costs. As a sequel, miscellaneous petitions, if any, pending shall stand closed.
_______________________________________
VENKATESWARLU NIMMAGADDA, J
2023 PGT
HON’BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO.24626 of 2021 Dated:17.07.
The judgment continues below.
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