Mohd.Sadiq Shareef, vs Government Of Andhra Pradesh ...
2022 Latest Caselaw 28 Tel

Citation : 2022 Latest Caselaw 28 Tel
Judgement Date : 3 January, 2022

Telangana High Court

Mohd.Sadiq Shareef, vs Government Of Andhra Pradesh ... on 3 January, 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.362 of 2006

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


     Learned counsel for the appellants has stated before

this Court that the present 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


03.01.2022

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