Telangana High Court
The State Of Telangana, vs Akula Venkatesham, on 19 November, 2021
Bench: Satish Chandra Sharma, A.Rajasheker Reddy
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
I.A.No.1 of 2019 In/And W.A.No.341 of 2019
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Learned counsel for the appellants has stated before this
court that the writ appeal as also I.A.No.1 of 2019 have become
infructuous.
The writ appeal and I.A.No.1 of 2019 are accordingly
disposed of as infructuous.
Pending miscellaneous applications, if any, shall stand
closed.
___________________________
SATISH CHANDRA SHARMA, CJ
___________________________
A.RAJASHEKER REDDY, J
19.11.2021
JSU