M/S. Saptarishi Hotels Pvt. Ltd vs National Institute Of Tourism And ...
2021 Latest Caselaw 3671 Tel

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

                              W.A.No.489 of 2019

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



       Learned counsel for the appellants has fairly stated before

this Court that the present writ appeal has become infructuous.

Learned counsel has also informed that the first appellant is before

the National Company Law Tribunal.

      The writ appeal is accordingly disposed of as infructuous. It

is made clear that we have not expressed any opinion on the

merits of the case.

      Pending miscellaneous applications, if any, shall stand

closed.


                                                  ___________________________
                                                      SATISH CHANDRA SHARMA, CJ




                                                  ___________________________
                                                          A.RAJASHEKER REDDY, J
22.11.2021

JSU