Telangana High Court
Dharavath Chandulal And 41 Others vs Union Of India. Rep By Its ... on 20 April, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.2
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.A.No.1624 OF 2017
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Learned counsel for the appellants states that his client has already taken the brief back and he has no instructions in the matter.
2. Prima facie, it appears that the present appeal may have been rendered infructuous. Be that as it may, the same is dismissed for non-prosecution along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 20.04.2021 Lur