Shiva Shankarayya, vs Telangana State Road Transport ...
2021 Latest Caselaw 4406 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                         AND
               THE HON'BLE SRI JUSTICE N. TUKARAMJI
      W.A.Nos.581, 599, 600, 601, 602, 603, 604 and 605 of 2017
                               &
      W.P.Nos.16901, 16902, 17019, 25373 and 34451 of 2017

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



      Sri    C.    Ramachandra           Raju,        learned          counsel           for   the

appellants/petitioners, has fairly stated before this Court that the

present     writ   appeals    and       the      writ      petitions         have        become

infructuous.

      The writ appeals and the writ petitions are accordingly

disposed of as infructuous.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                               ___________________________
                                                  SATISH CHANDRA SHARMA, CJ




                                                       _______________________
                                                                 N. TUKARAMJI, J
16.12.2021

JSU