Smt.A.Usha Rani vs Thalapalli Sekhar
2022 Latest Caselaw 282 Tel

Citation : 2022 Latest Caselaw 282 Tel
Judgement Date : 27 January, 2022

Telangana High Court

Smt.A.Usha Rani vs Thalapalli Sekhar on 27 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.329 of 2019

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




     It has been brought to the notice of this Court that the

issue relates to 2019 elections and the elections are already

over rendering the writ appeal infructuous.

     In the light of the aforesaid, the writ appeal stands

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


27.01.2022

pln

Download the LatestLaws.com Mobile App