S. Janga Reddy vs The Honouarable Labour Court Iii ...
2021 Latest Caselaw 3743 Tel

Citation : 2021 Latest Caselaw 3743 Tel
Judgement Date : 24 November, 2021

Telangana High Court

S. Janga Reddy vs The Honouarable Labour Court Iii ... on 24 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.565 of 2019


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


        Learned counsel for the appellant has fairly stated

before this Court that the present writ appeal 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
24.11.2021

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