Surineni Madhusudan Rao vs The State Of Telangana And 4 Others
2021 Latest Caselaw 1166 Tel

Item No.4

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                    AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                     WRIT APPEAL No.593 OF 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    A letter dated 31.03.2021 has been addressed by learned

counsel for the respondents No.4 and 5/writ petitioners to the

Registrar (Judicial) stating inter alia that the present appeal has been

rendered infructuous for the reason that W.P.No.22910 of 2020 from

which this appeal has arisen, was withdrawn by the respondents No.4

and 5/writ petitioners on 26.03.2021.

2. In view of the aforesaid letter, the present appeal is disposed of

as infructuous along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 12.04.2021 Lur/pln