Ch.Prakash Rao, vs Principal Chief Conservator Of ...
2022 Latest Caselaw 1891 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                    AND
         THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                         W.A.No. 1158 of 2016
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

          The present appeal is arising out of Order dated 18.10.2016,

passed by the learned Single Judge in W.P.No.34845 of 2016.

          Learned Government Pleader for Services, appearing for the

respondents, has informed this Court that the appellant was later on

promoted, rendering the present writ appeal as infructuous.

In view of the above, the Writ Appeal stands disposed of with a

liberty to the appellant to file a fresh writ petition in case need so arises

in future.

No costs.

As a sequel, miscellaneous petitions, pending if any, stand closed.

______________________________ SATISH CHANDRA SHARMA, CJ

_____________________________ ABHINAND KUMAR SHAVILI, J Date: 13-04-2022 LUR