Ap Mahesh Coopertive Urban Bank ... vs Union Of India And 2 Others
2021 Latest Caselaw 3576 Tel

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



                    Writ Appeal No.153 of 2020


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


        The present writ appeal is arising out of an order

dated 20.02.2020 passed by the learned Single Judge in

W.P.No.3687 of 2020.

        At the outset, it has been informed that the present

writ appeal has become infructuous, as the election was

held subsequently and the election which has been held

subsequently is again the subject matter of another writ

petition.

        Therefore, without averting to the merits of the case,

the     present    writ      appeal        stands        disposed         of   as

infructuous. The miscellaneous applications pending in

this writ appeal, if any, shall stand closed. There shall be

no order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                A.RAJASHEKER REDDY, J
18.11.2021

vs