Vijayram Agarwal vs Jai Prakash Chharia
2021 Latest Caselaw 3645 Tel

Citation : 2021 Latest Caselaw 3645 Tel
Judgement Date : 19 November, 2021

Telangana High Court

Vijayram Agarwal vs Jai Prakash Chharia 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.400 of 2019


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


        Learned counsel for the appellant is fair enough in

stating before this Court that the matter has become

infructuous.

        The writ appeal is accordingly 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
19.11.2021

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