Telangana High Court
Indian Railway Catering And ... vs Scr Caterers And Dry Frut Juices ... on 25 March, 2022
Bench: Satish Chandra Sharma, Abhinand Kumar Shavili
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT APPEAL No.1750 & 1752 OF 2018
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Learned counsel for the appellants is fair enough in
stating before this Court that the present writ appeals have
become infructuous, as the contract in question was only for a
period of one year.
The writ appeals 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
_______________________
ABHINAND KUMAR SHAVILI, J
25.03.2022
JSU