Alok Kumar Mehta, vs Union Of India,
2021 Latest Caselaw 4424 Tel

Citation : 2021 Latest Caselaw 4424 Tel
Judgement Date : 16 December, 2021

Telangana High Court

Alok Kumar Mehta, vs 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

                                W.A.No.424 of 2019

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 the writ petition i.e., W.P.No.11573 of 2018

itself has been dismissed rendering the present writ appeal

infructuous.

      The writ appeal is accordingly dismissed 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

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