The Kakatiya Urban Development ... vs M/S. G. Vikas Reddy And Co.,
2021 Latest Caselaw 241 Tel

Citation : 2021 Latest Caselaw 241 Tel
Judgement Date : 2 February, 2021

Telangana High Court

The Kakatiya Urban Development ... vs M/S. G. Vikas Reddy And Co., on 2 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                  WRIT APPEAL No. 391 of 2018

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    Learned counsel for the appellant states that the present appeal

has been rendered infructuous as the writ petition filed by the

respondent was withdrawn on 08.07.2019.

2. The present appeal is accordingly disposed of as infructuous

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 02.02.2021 lur

Download the LatestLaws.com Mobile App