P. Bapu Reddy vs The Cooperative Electric Supply ...
2021 Latest Caselaw 3638 Tel

Citation : 2021 Latest Caselaw 3638 Tel
Judgement Date : 19 November, 2021

Telangana High Court

P. Bapu Reddy vs The Cooperative Electric Supply ... 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


                     WRIT APPEAL No.33 of 2010


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




        The learned counsel for the appellants has fairly

stated before this Court that pursuant to the acquittal of

the appellants, they have been reinstated back into

service and therefore, the writ appeal has become

infructuous.


        The writ appeal is accordingly disposed of as

infructuous. Miscellaneous petitions pending, if any,

shall stand closed. There shall be no order as to costs.




                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                A.RAJASHEKER REDDY, J
19.11.2021

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