Smt. Tubati Srivalli vs The Union Of India
2021 Latest Caselaw 4416 Tel

Citation : 2021 Latest Caselaw 4416 Tel
Judgement Date : 16 December, 2021

Telangana High Court

Smt. Tubati Srivalli vs The Union Of India on 16 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


                       I.A.No.1 of 2019
                             AND
                 WRIT APPEAL No.516 of 2019

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




      Learned counsel for the appellant is fair enough in

stating before this Court that no cause would survive in the

present writ appeal.


      Accordingly, I.A.No.1 of 2019 as well as the writ appeal

are disposed of as infructuous.


      Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.



                                   __________________________________
                                    SATISH CHANDRA SHARMA, CJ



                                         ______________________________
                                                N. TUKARAMJI, J
16.12.2021

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