The State Of Telangana vs D. Ravi
2021 Latest Caselaw 3631 Tel

Citation : 2021 Latest Caselaw 3631 Tel
Judgement Date : 19 November, 2021

Telangana High Court

The State Of Telangana vs D. Ravi on 19 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

          I.A.No.1 of 2019 In/And W.A.No.338 of 2019

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



      Learned counsel for the appellants has stated before this

court that the writ appeal as also I.A.No.1 of 2019 have become

infructuous.

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

disposed of as infructuous.

      Pending miscellaneous applications, if any, shall stand

closed.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                  A.RAJASHEKER REDDY, J
19.11.2021

JSU

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