The State Of Telangana And 3 Others vs Kotamrathi Praveen
2021 Latest Caselaw 3794 Tel

Citation : 2021 Latest Caselaw 3794 Tel
Judgement Date : 25 November, 2021

Telangana High Court

The State Of Telangana And 3 Others vs Kotamrathi Praveen 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.755 of 2019


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




        Learned counsel for the appellants has informed

this Court that the respondent was selected subsequently

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 vs

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