Mohd.Raziuddin Ali, vs The State Of Andhra Pradesh, ...
2021 Latest Caselaw 4663 Tel

Citation : 2021 Latest Caselaw 4663 Tel
Judgement Date : 29 December, 2021

Telangana High Court

Mohd.Raziuddin Ali, vs The State Of Andhra Pradesh, ... on 29 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.2627 of 2005

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




      Learned counsel for the appellant has fairly stated before this

Court that the present writ appeal has become infructuous.


      Accordingly,         the      writ      appeal         stands        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
29.12.2021

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