M/ S. Vajani Infra vs Burra Vegugopal Goud And 11 Others
2021 Latest Caselaw 683 Tel

Citation : 2021 Latest Caselaw 683 Tel
Judgement Date : 3 March, 2021

Telangana High Court

M/ S. Vajani Infra vs Burra Vegugopal Goud And 11 Others on 3 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Items No.43 - 48

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

           W.A.Nos.150, 151, 154, 156, 157 & 166 of 2020

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

1.

Learned counsel for the appellants states that during the

pendency of the present appeals, wherein interim orders passed in the

writ petitions were challenged, the writ petitions have been decided

and disposed of by the learned Single Judge and therefore nothing

further survives for adjudication in the present appeals.

2. The present appeals are accordingly disposed of along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.03.2021 Lrkm

Download the LatestLaws.com Mobile App