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Additional District Medical And ... vs Sri. Kaka Subba Rao
2021 Latest Caselaw 3851 Tel

Citation : 2021 Latest Caselaw 3851 Tel
Judgement Date : 29 November, 2021

Telangana High Court
Additional District Medical And ... vs Sri. Kaka Subba Rao 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



                   WRIT APPEAL No.620 of 2021


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




        Learned counsel for the appellants has informed

this Court that the appellants have filed a review petition

before the learned Single Judge, as it was not pointed out

before the learned Single Judge that there are persons

higher in merit than the writ petitioner.

        In the light of the aforesaid submission that the

review petition is pending, the admission is declined.

The parties are free to approach the learned Single

Judge, where the review petition is pending, for an early

hearing.

        The writ appeal is accordingly dismissed.                         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
29.11.2021

vs

 
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