Thota Kiran Kumar vs State Of Telangana
2021 Latest Caselaw 2196 Tel

Item No.35



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


             I.A.No.1 of 2021 In/And W.A.No.145 of 2021

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


1.     Mr. A. Ravinder, learned counsel for the respondent No.5 states

that the present appeal has been rendered infructuous, inasmuch as

aggrieved by the impugned order dated 09.03.2021 passed by the

learned Single Judge in W.P.No.4024 of 2021, the respondents

No.1 to 4 had filed W.A.No.233 of 2021 that has been allowed by this

Bench vide judgment dated 19.07.2021.

2. Mr. E. Madan Mohan Rao, learned proxy counsel appearing for

learned counsel for the appellants states that he was not aware of the

aforesaid position and in view of the aforesaid developments, the

present appeal as also the I.A may be disposed of.

3. The present appeal as also I.A.No.1 of 2021 are disposed of as

infructuous along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 23.07.2021 JSU