B.Krishna Rao, Hyd vs Secy To Govt., Ministry Of ...
2021 Latest Caselaw 3644 Tel

Citation : 2021 Latest Caselaw 3644 Tel
Judgement Date : 19 November, 2021

Telangana High Court

B.Krishna Rao, Hyd vs Secy To Govt., Ministry Of ... 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.5 of 2015

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




      Sri Ujwal Babu, learned counsel, submits that the writ

appeal has become infructuous.


      Accordingly,         the      writ      appeal        is    disposed   of   as

infructuous.


      Miscellaneous petitions, 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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