Narayana Educational Society vs The State Of Telangana
2021 Latest Caselaw 2116 Tel

Item No.4



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


                          W.P.No.20417 of 2020

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


1.

The matter is listed today in the category of 'for dismissal', as

none had appeared on behalf of the petitioners on the last date of

hearing. However, today, Mr. Srinivasa Rao Bodduluri, learned

counsel for the petitioners appears and tenders an apology for his

absence on the last date. He assures this court that he shall be more

careful in the future.

2. Learned counsel for the petitioners states that in view of the

judgment dated 23.04.2021 passed in a batch of writ petitions, lead

matter being W.P.No.8854 of 2020, he has instructions not to press

the present petition.

3. The present petition is disposed of as not pressed along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 15.07.2021 JSU