Telangana High Court
E. Sri Ramuiu, vs The Telangana State Road ... on 16 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
W.A.Nos.581, 599, 600, 601, 602, 603, 604 and 605 of 2017
&
W.P.Nos.16901, 16902, 17019, 25373 and 34451 of 2017
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Sri C. Ramachandra Raju, learned counsel for the
appellants/petitioners, has fairly stated before this Court that the
present writ appeals and the writ petitions have become
infructuous.
The writ appeals and the writ petitions are accordingly
disposed of as infructuous.
Pending miscellaneous applications, if any, shall stand
closed. There shall be no order as to costs.
___________________________
SATISH CHANDRA SHARMA, CJ
_______________________
N. TUKARAMJI, J
16.12.2021
JSU