The State Of Telangana, And ... vs Sujatha Kodaru, And Another
2021 Latest Caselaw 3789 Tel

Citation : 2021 Latest Caselaw 3789 Tel
Judgement Date : 25 November, 2021

Telangana High Court

The State Of Telangana, And ... vs Sujatha Kodaru, And Another on 25 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.812 of 2019


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




        Learned counsel for the appellants is fair enough in

informing this Court that the main writ petition has

already been disposed of rendering the present writ

appeal 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
25.11.2021

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