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E.S.I.Corp., Hyd., Ano. vs Ponuganti Viswanatha, ...
2021 Latest Caselaw 275 Tel

Citation : 2021 Latest Caselaw 275 Tel
Judgement Date : 3 February, 2021

Telangana High Court

E.S.I.Corp., Hyd., Ano. vs Ponuganti Viswanatha, ... on 3 February, 2021

Bench: Challa Kodanda Ram

      THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

        CIVIL MISCELLANEOUS APPEAL No.347 of 2009


JUDGMENT:

Learned counsel for the appellants submits that the cause in

the Appeal has become infructuous.

Recording the said submission, the Civil Miscellaneous

Appeal is dismissed as infructuous.

Miscellaneous petitions, if any, pending shall also stand

dismissed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J Dt:03.02.2021

kdl

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