Joseph Sriharsha Mary Indraja ... vs Jawaharlal Nehru Technological ...
2022 Latest Caselaw 2594 Tel

Citation : 2022 Latest Caselaw 2594 Tel
Judgement Date : 10 June, 2022

Telangana High Court

Joseph Sriharsha Mary Indraja ... vs Jawaharlal Nehru Technological ... on 10 June, 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.1473 OF 2017

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

        Learned counsel for the appellants is fair enough in

stating before this Court that the present writ appeal has

become infructuous.

        The writ appeal is accordingly disposed of as infructuous.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                   ________________________
                                                    SATISH CHANDRA SHARMA, CJ




                                                     _______________________
                                                     ABHINAND KUMAR SHAVILI, J

10.06.2022

JSU

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