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Datatreya And Navagraha Temple 2 ... vs The Assistant Commissioner, ...
2021 Latest Caselaw 1546 Tel

Citation : 2021 Latest Caselaw 1546 Tel
Judgement Date : 3 June, 2021

Telangana High Court

Datatreya And Navagraha Temple 2 ... vs The Assistant Commissioner, ... on 3 June, 2021

Bench: B.Vijaysen Reddy

          THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

               CIVIL REVISION PETITION No.459 of 2017

ORDER:

Mr. Vijay Kumar Heroor, learned counsel for the respondent

No.3, submits that O.S.No.6 of 2015 was dismissed by the

Endowments Tribunal vide judgment dated 02.08.2017 and as such,

the subject matter of the revision petition has become infructuous.

Recording the same, the civil revision petition is dismissed as

infructuous. Pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to cots.

__________________ B. VIJAYSEN REDDY, J June 3, 2021 DSK

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