Vijay Bhaskara And 7 Others vs The State Of Telangana And 8 Others
2021 Latest Caselaw 3045 Tel

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



                    WRIT APPEAL No.554 of 2021


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


      The present writ appeal is arising out of an order dated

28.09.2021

passed in W.P.No.10090 of 2021.

The order dated 28.09.2021 passed by the learned Single

Judge in W.P.No.10090 of 2021 reveals that he has listed the

matter on 26.10.2021 finally for filing counter affidavit.

In the considered opinion of this court, as the matter is

already listed today i.e, on 27.10.2021, learned counsel shall

certainly be free to argue the matter on merits before the learned

Single Judge. No case for interference is made out in the present

writ appeal.

The writ appeal is dismissed.

The miscellaneous applications pending in this writ appeal,

if any, shall stand closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 27.10.2021 JSU