M/S. Hindustan Therapeutics P ... vs The State Of Telangana And Another
2021 Latest Caselaw 2572 Tel

              HONOURABLE THE ACTING CHIEF JUSTICE
                       SRI M.S.RAMACHANDRA RAO
                                         AND
              HONOURABLE SRI JUSTICE T.VINOD KUMAR

                     WRIT APPEAL No.440 OF 2021

JUDGMENT:       (Per Hob'ble The Acting Chief Justice M.S.Ramachandra Rao)


      Heard the learned counsel for the appellants and the learned

Additional Advocate General for the respondents.

2. Since the learned counsel for the appellants expresses urgency

for the writ petition to be decided and since the learned Additional

Advocate General is also agreeable for the writ petition to be decided

expeditiously, we request the learned Single Judge having the

provision to deal with the subject as per the current roster to take

up this matter and decide it preferably before 05.10.2021.

3. Accordingly, the Writ Appeal is disposed of.

4. Pending miscellaneous petitions, if any, in this Writ Appeal

shall stand closed.

________________________________ M.S.RAMACHANDRA RAO, ACJ

______________________ T.VINOD KUMAR, J

Date: 09.09.2021.

ES