Ministry Of Defence,Hyderabad. vs B. Krishna Vijay Rao, Secbad., 4 ...
2022 Latest Caselaw 3431 Tel

   THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                AND

  THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

              WRIT APPEAL Nos.998 & 945 of 2014


COMMON JUDGMENT:           (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      Heard Mr. B.Mukherjee, learned counsel appearing on

behalf of Mr. Namavarapu Rajeshwar Rao, learned Assistant

Solicitor General of India for the appellants and Mr. P.Raja

Sripathi Rao, learned counsel for respondent No.1/writ

petitioner.

2. The related writ appeals were filed against order of

the learned Single Judge refusing to vacate interim order

granted in favour of respondent No.1/writ petitioner. The

related writ petitions are W.P.Nos.5772 of 2014 & 5782 of

2014.

3. In the hearing today, we have been informed that

both the above writ petitions have been dismissed by the

learned Single Judge vide order dated 26.09.2014. If that be 2 HCJ & SNJ W.A.Nos.998 & 945 of 2014

the position, no live issue survives for adjudication in the two

writ appeals.

4. Accordingly, the two Writ Appeals are disposed of

as infructuous. However, there shall be no order as to costs.

5. As a sequel, miscellaneous applications pending, if

any, in these Writ Appeals, shall stand closed.

_________________________ UJJAL BHUYAN, CJ

_________________________ SUREPALLI NANDA, J

Date: 05.07.2022 KL