Kothi Sampath Reddy And Another vs The State Of Telangana And 5 Others
2021 Latest Caselaw 2118 Tel

Item No.10

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

                         W.A.No.293 OF 2021

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

1.

The present writ appeal is directed against an interim order

dated 14.06.2021, passed by the learned Single Judge in

W.P.No.11699 of 2021 filed by the appellants/writ petitioners,

declining to grant any interim orders and instead, posting the petition

on 19.07.2021, for completion of pleadings.

2. The appellants have taken over almost a month to approach this

court for filing the present appeal knowing very well that the next date

of hearing in the matter is 19.07.2021. We may note that 19.07.2021

is only one working day away from today.

3. We decline to entertain the present appeal. The appellants can

request the learned Single Judge to hear the arguments in the writ

petition itself on 19.07.2021.

4. The appeal is dismissed along with the pending applications, if

any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 15.07.2021 Lrkm/Pln