Bhagavathula Vamsi ... vs State Of Telangana
2021 Latest Caselaw 3598 Tel

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

          I.A.No.1 of 2019 In/And W.A.No.148 of 2019

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



      Sri G.U.R.C.Prasad, learned counsel for the appellant, is fair

enough in informing this court that the 4th respondent is no more.

He therefore prays that the present writ appeal and

I.A.No.1 of 2019 be disposed of as infructuous with a liberty to the

appellant to file a fresh writ appeal, in case need arises in future.

The writ appeal as also I.A.No.1 of 2019 are accordingly

disposed of as infructuous with the aforesaid liberty.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 18.11.2021 JSU