Dr. Mohd. Ateeq Ahmed Khan vs Dr. Abdul Hasan Ashraf
2021 Latest Caselaw 1028 Tel

Citation : 2021 Latest Caselaw 1028 Tel
Judgement Date : 30 March, 2021

Telangana High Court

Dr. Mohd. Ateeq Ahmed Khan vs Dr. Abdul Hasan Ashraf on 30 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.43

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

         I.A.No.1 OF 2018 IN/AND W.A.No.1497 OF 2018

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

1.

Ms. Hemalata Nageshwar Pitlewar, learned proxy counsel

appearing for learned counsel for the appellant states that the present

appeal has been rendered infructuous.

2. In view of the submission made hereinabove, the present appeal

and I.A.No.1 of 2018 are disposed of as infructuous along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 30.03.2021 Lrkm

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