Y Venkatesh vs Sphoorthy Engineering College
2022 Latest Caselaw 1904 Tel

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

                       WRIT APPEAL.No.285 of 2022

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

        The present writ appeal is arising out of the interim order

dated 24.01.2013 passed by the learned Single Judge in

W.P.No.39380 of 2012.

        The writ petition was filed in the year 2013. The fact

remains that no interim order was granted in the matter and

the writ petition is still pending.

        Therefore, the present writ appeal stands disposed of with

a request to the learned Single Judge to decide the writ petition

at an early date. Office is directed to list W.P.No.39380 of 2012

before the learned Single Judge having roster on 25.04.2022 on

which date the parties shall appear before the learned Single

Judge.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                   ________________________
                                                    SATISH CHANDRA SHARMA, CJ




                                                     _______________________
                                                     ABHINAND KUMAR SHAVILI, J
13.04.2022

JSU