Telangana High Court
Khumbam Venkat Reddy vs The Union Of India, Rep. By Its ... on 8 March, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.246
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.A.No.16 of 2011, W.P.No.8976 of 2009, W.P.No.12942 of 2009,
W.P.No.18717 of 2010, W.P.No.20396 of 2003,
W.P.No.21215 of 2010 & W.P.No.27712 of 2011
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Learned counsel for the appellants/writ petitioners states that these matters may be disposed of, as they have been rendered infructuous.
2. The present writ appeal as also the writ petitions are accordingly disposed of as infructuous along with the pending applications, if any.
______________________________ HIMA KOHLI, CJ ______________________________ B. VIJAYSEN REDDY, J 08.03.2021 JSU