M/S. Sivam Shankaram Metals vs The State Of Telangana
2021 Latest Caselaw 4460 Tel

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


                        I.A.No.1 of 2019
                             in/and
                  WRIT APPEAL No.715 of 2019

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


        I.A.No.1 of 2019 is an application filed seeking to

condone the delay of 13 days in filing the present writ

appeal.

        Learned counsel for the appellant submits that the

matter has become infructuous.

        I.A.No.1 of 2019 and the writ appeal are 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

vs