Buddhapurnima Project ... vs The State Of Telangana
2021 Latest Caselaw 1252 Tel

Item No.25

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


                  WRIT APPEAL No.420 OF 2019
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    Learned counsel for the appellant/Union (writ petitioner in

W.P.10467 of 2019) states that he does not wish to press the present

appeal on account of certain subsequent events namely floating of a

fresh tender by the respondent No.2/Hyderabad Metropolitan

Development Authority, which was challenged by the appellant/Union

by filing W.P.No.14570 of 2019 wherein an interim order has been

granted in its favour.

2. The present appeal is, accordingly, disposed of as not pressed

along with the pending applications, if any.

3. Registry is directed to list W.P.No.10467 of 2019 before the

roster Bench on 04.06.2021 for appropriate orders in the light of the

submission made by learned counsel for the appellant. Both parties

shall appear before the learned Single Judge on the said date.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 19.04.2021 lur