Joseph Sriharsha And Mary Indraja ... vs State Of Telangana
2022 Latest Caselaw 413 Tel

Citation : 2022 Latest Caselaw 413 Tel
Judgement Date : 2 February, 2022

Telangana High Court

Joseph Sriharsha And Mary Indraja ... vs State Of Telangana on 2 February, 2022

Bench: Satish Chandra Sharma, Abhinand Kumar Shavili

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

                        WRIT APPEAL No.538 OF 2020

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

        Learned counsel for the appellants is fair enough in

informing this Court that the present writ appeal has become

infructuous.

        The writ appeal is accordingly disposed of as infructuous.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                       ________________________
                                                        SATISH CHANDRA SHARMA, CJ


                                                         _______________________
                                                         ABHINAND KUMAR SHAVILI, J

02.02.2022

JSU

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