Kakatiya University vs Dr. P. Sambaiah
2021 Latest Caselaw 3362 Tel

Citation : 2021 Latest Caselaw 3362 Tel
Judgement Date : 10 November, 2021

Telangana High Court

Kakatiya University vs Dr. P. Sambaiah on 10 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


                    WRIT APPEAL No.156 of 2009

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




      Learned counsel for the appellant has fairly stated before

this Court that the matter has become infructuous.


      Accordingly, the writ appeal is disposed of as infructuous.


      Pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.



                                          __________________________________
                                           SATISH CHANDRA SHARMA, CJ



                                                ______________________________
                                                A. RAJASHEKER REDDY, J
10.11.2021

JSU

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