Telangana High Court
Vasishta Sri Educational ... vs Prl.Secy., Higher Education ... on 26 September, 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 Nos.1907 and 1910 of 2013
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)
Heard Mr. P.Pandu Ranga Reddy, learned counsel for
the appellants and Ms. C.Vani Reddy, learned Government
Pleader for Higher Education appearing for the
respondents.
2. Learned counsel for the parties fairly submit before the Court that the writ appeals have become infructuous.
3. Writ appeals are accordingly 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 26.09.2022 vs