Telangana High Court
Smt Sushma vs Smt Sushma 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
WRIT APPEAL No.295 of 2019
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Learned counsel for the appellant submits that the writ
appeal has become infructuous.
Accordingly, the writ appeal is dismissed as
infructuous.
Miscellaneous petitions, if any, shall stand closed.
There shall be no order as to costs.
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SATISH CHANDRA SHARMA, CJ
______________________________
N. TUKARAMJI, J
16.12.2021
ES