The State Of Telangana And 3 Others vs Sri J.Kishan
2021 Latest Caselaw 3842 Tel

Citation : 2021 Latest Caselaw 3842 Tel
Judgement Date : 29 November, 2021

Telangana High Court

The State Of Telangana And 3 Others vs Sri J.Kishan 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.875 of 2019

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




      Learned counsel for the appellants was fair enough in

stating 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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