M/S Wipro Ge Health Care Pvt.Ltd., vs State Of Andhra Pradesh, Rep By The ...
2022 Latest Caselaw 50 Tel

Citation : 2022 Latest Caselaw 50 Tel
Judgement Date : 4 January, 2022

Telangana High Court

M/S Wipro Ge Health Care Pvt.Ltd., vs State Of Andhra Pradesh, Rep By The ... on 4 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.478 of 2009

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




      Learned counsel for the appellants is fair enough in

informing 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
04.01.2022

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