K. Satish Kumar vs State Of Telangana
2021 Latest Caselaw 677 Tel

Citation : 2021 Latest Caselaw 677 Tel
Judgement Date : 3 March, 2021

Telangana High Court

K. Satish Kumar vs State Of Telangana on 3 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.19


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


                  WRIT APPEAL No.656 of 2019

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


1.

Learned counsel for the appellant states that nothing further

survives for adjudication in the present appeal, which has been

rendered infructuous.

2. The present appeal is, accordingly, disposed of as infructuous

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.03.2021 lur

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