Mandala Ravinder Reddy, vs The State Of Telanagana,
2021 Latest Caselaw 3795 Tel

Citation : 2021 Latest Caselaw 3795 Tel
Judgement Date : 25 November, 2021

Telangana High Court

Mandala Ravinder Reddy, vs The State Of Telanagana, 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.821 of 2019

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


      Learned counsel for the appellant is fair enough in

informing this Court that nothing survives in the present writ

appeal and the same has become infructuous.


      Accordingly,     the    writ    appeal    is   disposed    of   as

infructuous.


      Miscellaneous petitions, 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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