Tadakamalla Dayakar Rao vs Union Of India, Represented By Its ...
2021 Latest Caselaw 748 Tel

Citation : 2021 Latest Caselaw 748 Tel
Judgement Date : 8 March, 2021

Telangana High Court

Tadakamalla Dayakar Rao vs Union Of India, Represented By Its ... on 8 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.246
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


W.A.No.16 of 2011, W.P.No.8976 of 2009, W.P.No.12942 of 2009,
        W.P.No.18717 of 2010, W.P.No.20396 of 2003,
       W.P.No.21215 of 2010 & W.P.No.27712 of 2011

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


1.

Learned counsel for the appellants/writ petitioners states that

these matters may be disposed of, as they have been rendered

infructuous.

2. The present writ appeal as also the writ petitions are

accordingly disposed of as infructuous along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

08.03.2021 JSU

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