The Commissioner Of Prohibition ... vs Smt. G. Deena Ratnam
2022 Latest Caselaw 4269 Tel

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND THE HON'BLE SRI JUSTICE SARATH. K

Writ Petition No.4580 of 2003

ORDER : (Per Hon'ble Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, learned

Government Pleader for Services-II appearing for the

petitioners has informed the Court that there were no

interim orders granted by this Court suspending the

operation of the Tribunal's judgment, which would

mean that the orders passed by the Tribunal has been

worked out and the cause in the writ petition does not

survives, and hence the same may be closed.

2. In view of above, the writ petition is closed. No

costs.

3. As a sequel, miscellaneous applications pending

if any in this Writ Petition, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_______________ SARATH. K, J August 24, 2022 PN ::2::

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HON'BLE SRI JUSTICE SARATH. K

Writ Petition No.4580 of 2003 (Per Hon'ble Justice Abhinand Kumar Shavili)

August 24, 2022

PN