R.Krishnaveni vs The State Of Telangana
2021 Latest Caselaw 3672 Tel

  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.678 of 2019
                                       &
             I.A.No.1 of 2019 In/And W.A.Nos.679 of 2019

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



      Learned counsel for the appellants was fair enough in

informing this court that the writ appeals and the present

interlocutory applications have become infructuous, as after

issuance of fresh notification, certain persons have been appointed

on regular basis.

      The writ appeals and present interlocutory applications are

accordingly disposed of as infructuous.

      Pending miscellaneous applications, if any, shall stand

closed.


                                           ___________________________
                                              SATISH CHANDRA SHARMA, CJ




                                           ___________________________
                                                   A.RAJASHEKER REDDY, J
22.11.2021

JSU