K.S.Rustumfram, vs The Prohibition And Excise ...
2022 Latest Caselaw 4309 Tel

     THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                    AND

     THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

                 WRIT APPEAL No.568 of 2007


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



     None appears for the parties.


     2.    This writ appeal is directed against the order dated

04.12.2006 passed by the learned Single Judge in Writ Petition

No.25062 of 2006.


     3.    The Writ Petition was filed for grant of bar license in

the year 2006.


     4.    Learned Single Judge however for the grounds and

reasons did not find any substance in the writ petition and

accordingly dismissed the same.


     5.    While admitting the appeal on 13.07.2007, the

interlocutory application filed by the appellants for a direction to

the respondents to consider their application for grant of bar

license was rejected.

2 HCJ & CVBRJ W.A.No.568 of 2007

6. At this distant point of time, we do not find any live

issue for adjudication.

7. Writ Appeal is accordingly dismissed. However, there

shall be no order as to costs.

8. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J

Date: 25.08.2022 KL