All India Institute Of Local Self ... vs Government Of A.P., Rep By Its ...
2021 Latest Caselaw 697 Tel

Citation : 2021 Latest Caselaw 697 Tel
Judgement Date : 4 March, 2021

Telangana High Court

All India Institute Of Local Self ... vs Government Of A.P., Rep By Its ... on 4 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Items No.208



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


                          W.A.No.111 of 2008

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


1.

Learned counsel for the appellant states that the present appeal

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

04.03.2021 JSU

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