Telangana High Court
The Fertilisers Wholesale ... vs The State Of Andhra Pradesh ... on 9 December, 2021
Bench: Satish Chandra Sharma, N.Tukaramji
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE N. TUKARAMJI
WRIT APPEAL No.105 of 2008
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Learned counsel for the appellants has fairly stated
before this Court that the present writ appeal has
become infructuous.
The writ appeal is accordingly disposed of as
infructuous. The miscellaneous applications pending in
this writ appeal, if any, shall stand closed. There shall be
no order as to costs.
___________________________
SATISH CHANDRA SHARMA, CJ
___________________________
N. TUKARAMJI, J
09.12.2021
vs