Samala Murali vs The State Of Telangana
2021 Latest Caselaw 3682 Tel

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


                       WRIT APPEAL No.605 of 2021


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


     Today when the matter is taken up, learned counsel for

the parties have fairly stated before this Court that the

learned Single Judge be requested to decide the matter on an

early date, as interim order is continuing in the case.

     Resultantly, without averting to the merits of the case,

the learned Single Judge is requested to decide W.P.No.6745

of 2020 and other connected matters at an early date. The

parties are directed to appear before the learned Single Judge

on 06.12.2021.

     Office is directed to list the writ petition before the

learned Single on 06.12.2021.                      All appointments shall be

subject to final outcome of the writ petition.

     The writ appeal is accordingly disposed of.                                 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
22.11.2021

vs