The State Of Telangana vs Aurora Educational Society
2021 Latest Caselaw 4036 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
          THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                   WRIT APPEAL No.556 of 2021


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




        Learned counsel for the State Government is fair

enough in informing this Court that the present writ

appeal is arising out of an interim order passed by the

learned Single Judge on 28.09.2021 in W.P.No.24009 of

2021 and an application for vacating the interim order

has already been filed. He has stated that the present

writ appeal may be disposed of, as the application for

vacating the interim order is listed on 10.12.2021.

        In the light of the aforesaid, the present writ appeal

is disposed of with a liberty to the parties to argue the

matter before the learned Single Judge.

        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

vs