Tummala Nagaraju, vs K. Sadanandam,
2021 Latest Caselaw 4316 Tel

Citation : 2021 Latest Caselaw 4316 Tel
Judgement Date : 13 December, 2021

Telangana High Court

Tummala Nagaraju, vs K. Sadanandam, on 13 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.235 OF 2010


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



        Learned counsel for the parties have fairly stated

before this Court that the matter relates to appointment

of Additional Public Prosecutors of the year 2005 and the

present writ appeal has become infructuous.

        The writ appeal is accordingly disposed of as

infructuous.

        Miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                     N. TUKARAMJI, J
13.12.2021

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