State Bank Of Patiala vs M/S Tata Power Renewable Energy ...
2021 Latest Caselaw 1251 Tel

Citation : 2021 Latest Caselaw 1251 Tel
Judgement Date : 19 April, 2021

Telangana High Court

State Bank Of Patiala vs M/S Tata Power Renewable Energy ... on 19 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Items No.27-28

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


                 WRIT APPEAL Nos.557 & 414 of 2019

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

1.

Learned counsel for the appellants states that nothing further

survives for adjudication in the present appeals, which have been

rendered infructuous.

2. The present appeals are, accordingly, disposed of as infructuous

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 19.04.2021 lur

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