C.S. Radha Purnima, Hyd. vs Management Committee Of D.L. 4 ...
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  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                              W.A.No.400 of 2009

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



      It has been stated that the sole appellant is no more and his

death has taken place two years ago. There is no application for

restitution of legal representatives.

      Resultantly, the present writ appeal stands disposed of with

a liberty to the legal representatives of the appellant to revive the

appeal, in case need so arises in future.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                        ________________________
                                                         SATISH CHANDRA SHARMA, CJ




                                                          _______________________
                                                           ABHINAND KUMAR SHAVILI, J

03.01.2022

JSU