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Md. Hasham Shariff vs Sri M. Srinivas
2021 Latest Caselaw 390 Tel

Citation : 2021 Latest Caselaw 390 Tel
Judgement Date : 10 February, 2021

Telangana High Court
Md. Hasham Shariff vs Sri M. Srinivas on 10 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.39 OF 2019

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


1.

Learned counsel for the appellant states that he does not wish to

press the present appeal as it has been rendered infructuous during its

pendency.

2. The present appeal is, accordingly, disposed of as not pressed

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 10.02.2021 lur

 
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