The State Of Telangana And 2 Others vs Rekulakunta Vishwanath
2021 Latest Caselaw 3840 Tel

Citation : 2021 Latest Caselaw 3840 Tel
Judgement Date : 29 November, 2021

Telangana High Court

The State Of Telangana And 2 Others vs Rekulakunta Vishwanath on 29 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


                      I.A.No.1 of 2019
                            AND
                WRIT APPEAL No.859 of 2019

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




      A statement was made by the learned counsel for the

appellants before this Court that I.A.No.1 of 2019 as well as

the present writ appeal has become infructuous.


      Accordingly, I.A.No.1 of 2019 as well as the writ appeal

stand 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

29.11.2021

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