Telangana State Civil Supplies ... vs M/S Nizamabad Transport Services ...
2021 Latest Caselaw 4010 Tel

Citation : 2021 Latest Caselaw 4010 Tel
Judgement Date : 30 November, 2021

Telangana High Court

Telangana State Civil Supplies ... vs M/S Nizamabad Transport Services ... on 30 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.155 of 2021


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




        Learned counsel for the appellant has informed this

Court that the tender period itself is over 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
30.11.2021

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