1. Leave granted.
2. It is brought to our notice by the learned counsel for the appellant that the similar matter in Innovatives Systems v. State of A.P. Civil Appeal No. 2230 of 2015 was disposed of by this Court on February 23, 2015. A copy of the order is placed before us.
3. The said order was subsequently followed by this Court in another matter in Civil Appeal No. 12077 of 2016.
4. Heard learned counsel for the State.
5. This appeal is disposed of in terms of the orders passed in Civil Appeal No. 2230 of 2015. Annex a copy of the Order in Civil Appeal No. 2230 of 2015 with this order.