M/S.Venkata Swamy And Sons, vs State Of Telangana
2021 Latest Caselaw 971 Tel

Citation : 2021 Latest Caselaw 971 Tel
Judgement Date : 24 March, 2021

Telangana High Court

M/S.Venkata Swamy And Sons, vs State Of Telangana on 24 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.13

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


                 WRIT APPEAL No.1422 OF 2018

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

is disposed of as infructuous along with the pending applications, if

any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 24.03.2021 lur

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