N. Vengal Rao vs Greater Hyderabad Municipal ...
2021 Latest Caselaw 3163 Tel

Citation : 2021 Latest Caselaw 3163 Tel
Judgement Date : 1 November, 2021

Telangana High Court

N. Vengal Rao vs Greater Hyderabad Municipal ... on 1 November, 2021

Bench: Satish Chandra Sharma, A.Rajasheker Reddy

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
         THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

        W.A.Nos.351, 353, 391, 395, 405 & 484 of 2021

COMMON JUDGMENT:         (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      Sri S.V.Ramana, learned counsel for the appellant, has

stated before this court that the present appeals have become

infructuous.

      The writ appeals are accordingly disposed of as infructuous.

      The miscellaneous applications pending in these writ

appeals, if any, shall stand closed.


                                           ___________________________
                                              SATISH CHANDRA SHARMA, CJ




                                           ___________________________
                                                   A.RAJASHEKER REDDY, J
01.11.2021

JSU

Download the LatestLaws.com Mobile App