P.V. Narasimha Rao Telangana ... vs A. Suresh Nayak
2021 Latest Caselaw 3678 Tel

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

                              W.A.No.579 of 2019

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



       Learned counsel for the appellant/University was fair

enough in informing this court that the appellant/University has

granted admission to the respondent putting an end to the lis.

The factum of grant of admission has not been disputed by

the other side.

Resultantly, the writ appeal stands disposed of. All legal

issues are left open.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 22.11.2021 JSU