P.V. Raghavender Rao, Hyd. vs M/S. Vasavi Coop. Urban Bank 7 ...
2022 Latest Caselaw 878 Tel

Citation : 2022 Latest Caselaw 878 Tel
Judgement Date : 23 February, 2022

Telangana High Court

P.V. Raghavender Rao, Hyd. vs M/S. Vasavi Coop. Urban Bank 7 ... on 23 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.1344 of 2009

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 writ appeal has become

infructuous.

     The writ appeal is accordingly disposed of as

infructuous.

     The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                                   ______________________________________
                                     SATISH CHANDRA SHARMA, CJ




                                   ______________________________________
                                      ABHINAND KUMAR SHAVILI, J


23.02.2022

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