G. Sathyapathi vs State Of Telangana
2021 Latest Caselaw 2280 Tel

Citation : 2021 Latest Caselaw 2280 Tel
Judgement Date : 3 August, 2021

Telangana High Court

G. Sathyapathi vs State Of Telangana on 3 August, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.19

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


                WRIT PETITION No.22527 of 2018

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


1.

Mr. S.Rahul Reddy, learned counsel for the petitioners states

that in view of the judgment dated 19.07.2021, passed by this court in

a batch of writ petitions, lead matter being W.A.No.1369 of 2018,

nothing further survives for adjudication in the present petition.

2. The present petition is accordingly closed along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.08.2021 lur

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