Union Of India vs Dr.Tangula Ramakishan Rao
2021 Latest Caselaw 4411 Tel

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

                              W.A.No.423 of 2019

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



      Ms.    Sri    Mythili,         learned          counsel         appearing   for   the

appellants/Union of India, has argued before this court that the

writ petition preferred by the respondent before this court/writ

petitioner i.e., W.P.No.11573 of 2018 itself has been dismissed.

Meaning thereby, the present writ appeal has become infructuous.

In the light of the aforesaid statement, the writ appeal stands

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