Manikanta Enterprises And 2 ... vs The State Of Telangana And 7 Others

   THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                  AND

    THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

               WRIT APPEAL No.641 of 2022


JUDGMENT:    (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard Mr. Ch.Venkat Raman, learned counsel for the

appellants and Mr. A.Santosh Kumar, learned Government

Pleader attached to the Office of the learned Advocate

General.


     2.    On 28.09.2022 we had passed the following order:


           "While learned counsel for the appellants
           submits that the present appeal is identical to
           W.A.No.554 of 2022, which was disposed of on
           29.08.2022 and therefore, seeks disposal of
           the present writ appeal in similar terms,
           learned Government Pleader submits that in
           the case of the appellants, there is no article
           like article 11(b) in respect of the contract
           agreement. Rather, the present appeal is
           identical to W.A.No.595 of 2022, which was
           dismissed vide order dated 15.09.2022.
                 Learned counsel for the appellants may
           examine this aspect.
                 List this matter after Dasara Vacation,
           2022 i.e., on 10.10.2022."
                                2                     HCJ & CVBRJ
                                                W.A.No.641 of 2022




     3.    In the hearing today, learned counsel for the

appellants fairly submits that the present appeal is identical

to Writ Appeal No.595 of 2022 which was dismissed vide

order dated 15.09.2022.


     4.    In view of above and following the order dated

15.09.2022

passed in Writ Appeal No.595 of 2022, the present Writ Appeal is also dismissed. However, there shall be no order as to costs.

5. As a sequel, miscellaneous applications pending, if any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ ___________________________ C.V.BHASKAR REDDY, J Date: 10.10.2022 KL/MRM