J.Gopala Krishna vs The State Of Telangana And 3 Others
2021 Latest Caselaw 3754 Tel

Citation : 2021 Latest Caselaw 3754 Tel
Judgement Date : 24 November, 2021

Telangana High Court

J.Gopala Krishna vs The State Of Telangana And 3 Others 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.768 of 2019

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


      Learned counsel for the appellant has argued before this

Court that the learned Single Judge has not decided all the issues

involved in the writ petition and therefore, a liberty be granted to

the appellant to file a review.


      The writ appeal stands disposed of with the aforesaid liberty.


      Miscellaneous petitions, 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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