Govt. Of A.P., Legal Metrology ... vs M/S. Mussadilal ...
2022 Latest Caselaw 753 Tel

Citation : 2022 Latest Caselaw 753 Tel
Judgement Date : 17 February, 2022

Telangana High Court

Govt. Of A.P., Legal Metrology ... vs M/S. Mussadilal ... on 17 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.757 of 2009

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




      Learned counsel was fair enough in stating before this Court that

the present writ appeal has become infructuous.


      Accordingly, the writ appeal is disposed of as infructuous.


      Miscellaneous petitions, if any, shall stand closed. There shall be

no order as to costs.


                                                   __________________________________
                                                   SATISH CHANDRA SHARMA, CJ



                                                     ________________________________
                                                     ABHINAND KUMAR SHAVILI, J
17.02.2022

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