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Garrepally Radha Krishna vs The State Of Telangana, Rep. By Its ...
2021 Latest Caselaw 1851 Tel

Citation : 2021 Latest Caselaw 1851 Tel
Judgement Date : 25 June, 2021

Telangana High Court

Garrepally Radha Krishna vs The State Of Telangana, Rep. By Its ... on 25 June, 2021

Bench: T.Amarnath Goud

        THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                    WRIT PETITION No.37709 of 2015

ORDER :

When the matter is taken up, it is represented by both sides that

this writ petition is covered to be disposed of in terms of the judgment

of this Court in Deccan Chronicles Holdings Limited, rep. by its

Vice Chairman & others v. Union of India, rep. by its Joint

Secretary, Ministry of Finance & others1.

In view of the aforesaid submission, for the reasons recorded in

the aforesaid judgment, this writ petition is also disposed of in terms

of the aforesaid judgment. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

________________________ T. AMARNATH GOUD, J.

Date: 25.06.2021

N.B :

Office to append a copy of the judgment reported in 2014 (2) ALT 740 (D.B), to this order.

(b/o) ajr

1 2014 (2) ALT 740 (D.B.)

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