Telangana High Court
M/S Fizikem Laboratories Pvt Ltd vs The State Of Telangana on 15 March, 2023
Bench: K.Surender
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL REVISION CASE No.158 OF 2020
JUDGMENT:
Learned Counsel for the petitioners submits that the cause in this criminal revision case does not survive for adjudication and the same has become infructuous.
Recording the aforesaid submission of learned counsel, the Criminal Revisions Case is dismissed as infructuous.
Miscellaneous applications pending, if any, shall stand closed.
__________________ K.SURENDER, J Dt.:15.03.2023 tk