A.P. Kerosene Wholesale Dealers ... vs The Government Of Andhra Pradesh, ...
2021 Latest Caselaw 3790 Tel

Citation : 2021 Latest Caselaw 3790 Tel
Judgement Date : 25 November, 2021

Telangana High Court

A.P. Kerosene Wholesale Dealers ... vs The Government Of Andhra Pradesh, ... 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.35 of 2008


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




        Learned counsel for the appellant submits that the

matter has become infructuous.

        The   writ    appeal       is    accordingly          dismissed   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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