M/S. G.Vk. Hotels Resorts Ltd., vs Bharat Sanchar Nigam Ltd. ...
2021 Latest Caselaw 4455 Tel

Citation : 2021 Latest Caselaw 4455 Tel
Judgement Date : 17 December, 2021

Telangana High Court

M/S. G.Vk. Hotels Resorts Ltd., vs Bharat Sanchar Nigam Ltd. ... on 17 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.929 of 2008


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




      Learned counsel for the appellant is fair enough in

informing this Court that the matter has become

infructuous.

      The writ appeal is accordingly disposed of as

infructuous. The miscellaneous applications pending, if

any, shall stand closed.             There shall be no order as to

costs.



                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                     N. TUKARAMJI, J
17.12.2021

jsu

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