A.M.Swamy vs State Of Telangana And 2 Others
2021 Latest Caselaw 4187 Tel

Citation : 2021 Latest Caselaw 4187 Tel
Judgement Date : 7 December, 2021

Telangana High Court

A.M.Swamy vs State Of Telangana And 2 Others on 7 December, 2021

Bench: Satish Chandra Sharma, N.Tukaramji

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.577 of 2020


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned counsel for the appellant submits that the

writ appeal has become infructuous.

        The writ appeal is accordingly disposed of as

infructuous. The miscellaneous applications pending in

this writ appeal, if any, shall stand closed. There shall be

no order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                     N. TUKARAMJI, J
07.12.2021

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