K.Yellesham vs The State Of Telangana And 7 Others
2022 Latest Caselaw 2410 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

               WRIT APPEAL Nos.358 & 359 of 2022

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

       Learned counsel for the appellant is fair enough in stating

before this Court that a liberty be granted to the appellant to

approach the learned Single Judge by filing an appropriate

application for clarification of the order dated 28.04.2022

passed by the learned Single Judge in W.P.Nos.17860 and 4594

of 2022.

       With the aforesaid liberty, the writ appeals stand disposed

of.

       Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                              ________________________
                                              SATISH CHANDRA SHARMA, CJ




                                               _______________________
                                                ABHINAND KUMAR SHAVILI, J

07.06.2022

JSU