Telangana High Court
M/S Sri Sai Educational Society vs The State Of Telangana, on 12 April, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.26
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT APPEAL No.409 OF 2019
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Learned counsel for the appellants states that nothing further survives for adjudication in the present appeal, which has been rendered infructuous.
2. The present appeal is, accordingly, disposed of as infructuous along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 12.04.2021 lur