Telangana High Court
S.A.Abbas Moosvi vs Government Of Andhra Pradesh, on 19 October, 2022
Bench: Ujjal Bhuyan, C.V. Bhaskar Reddy
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT APPEAL No.1159 of 2008
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)
Heard Mr. D.B.Chaitanya, learned counsel for the
appellant.
2. Learned counsel for the appellant submits that the
appeal has become infructuous.
3. Accordingly, writ appeal is dismissed as
infructuous.
Miscellaneous applications pending, if any, shall
stand closed. However, there shall be no order as to costs.
______________________________________
UJJAL BHUYAN, CJ
______________________________________
C.V.BHASKAR REDDY, J
19.10.2022
MRM