Mesco Institute Of Manesinent And ... vs Osmania University
2021 Latest Caselaw 4456 Tel

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


                   WRIT APPEAL No.751 of 2019


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




        Learned counsel for the appellant is fair enough in

informing      this     Court        that       nothing         survives   for

adjudication in the present appeal, as the grievance of

the appellant has been redressed in the light of the

interim order passed by this Court.

        The writ appeal stands disposed of in the light of the

aforesaid statement with a liberty to the appellant to

approach this Court again in case need so arises in

future.

        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

vs