Citation : 2022 Latest Caselaw 2600 Tel
Judgement Date : 10 June, 2022
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI W.A.Nos.769, 782, 787, 788 & 829 of 2018 COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Sri A.Ravi Babu, learned counsel for the appellants- Telangana
State Road Transport Corporation, has fairly stated before this Court
that the present writ appeals have become infructuous.
The writ appeals are, 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 Date: 10-06-2022 LUR
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