M/S Mbr Educational Society, vs Greater Hyderabad Municipal ...
2021 Latest Caselaw 4728 Tel

Citation : 2021 Latest Caselaw 4728 Tel
Judgement Date : 31 December, 2021

Telangana High Court

M/S Mbr Educational Society, vs Greater Hyderabad Municipal ... on 31 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.321 of 2016

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

        Learned counsel for the appellants is fair enough in

informing this Court that the present writ appeal 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
31.12.2021

JSU

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