The State Of Telangana vs M/S.Super Hitech Engineers And ...
2022 Latest Caselaw 4034 Tel

        THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                         AND
          THE HON'BLE MRS JUSTICE SUREPALLI NANDA


                 WRIT APPEAL No.501 of 2022

JUDGMENT:       (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



        Heard     Mr.       Harender           Pershad,            learned    Special

Government         Pleader          appearing            for       the    appellants;

Mr.     Bommineni           Vivekananda,                learned          counsel   for

respondent No.1; and Mr. A.Venkatesh, learned counsel for

respondent No.2.

2. Appellants before us are State of Telangana and its

officials.

3. Subject matter of this appeal was already answered

by this Court in W.A.No.494 of 2022 vide order dated

02.08.2022.

4. Accordingly, order dated 02.08.2022 passed in

W.A.No.494 of 2022 would cover the present appeal as

well.

5. Writ appeal is disposed of.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ SUREPALLI NANDA, J

03.08.2022 vs