The Telangana State Waqf Board vs Mohd.Altaf
2021 Latest Caselaw 2301 Tel

Citation : 2021 Latest Caselaw 2301 Tel
Judgement Date : 6 August, 2021

Telangana High Court

The Telangana State Waqf Board vs Mohd.Altaf on 6 August, 2021

Bench: Hima Kohli, A.Abhishek Reddy

Item No.28



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY

                          W.A.No.265 of 2021

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


1.

Learned counsel for the appellant states that the present appeal

has been rendered infructuous and may be disposed of.

2. Ordered accordingly.

3. The present appeal is closed along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ A. ABHISHEK REDDY, J 06.08.2021 ES

Download the LatestLaws.com Mobile App