G. Yakendar Reddy vs The State Of Telangana And 6 Others
2022 Latest Caselaw 632 Tel

Citation : 2022 Latest Caselaw 632 Tel
Judgement Date : 14 February, 2022

Telangana High Court

G. Yakendar Reddy vs The State Of Telangana And 6 Others on 14 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.858 OF 2019

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

        Learned counsel for the appellant 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

14.02.2022

JSU

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