The Municipal Corporation Of ... vs Gourisetty Prakash
2021 Latest Caselaw 3020 Tel

Citation : 2021 Latest Caselaw 3020 Tel
Judgement Date : 26 October, 2021

Telangana High Court

The Municipal Corporation Of ... vs Gourisetty Prakash on 26 October, 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.288 of 2019

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




      Learned counsel for the appellant has informed this

Court that review has already been filed in the matter.


      In the considered opinion of this Court as review has

already been filed in the matter, the writ appeal is disposed of

with liberty to file a fresh appeal after the review is decided.


      Miscellaneous petitions, if any, pending in this writ

appeal shall stand closed. There shall be no order as to costs.



                                         __________________________________
                                          SATISH CHANDRA SHARMA, CJ



                                               ______________________________
                                               A. RAJASHEKER REDDY, J
26.10.2021

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