M/S. Beardseil Limited vs The State Of Telangana And 5 Others
2022 Latest Caselaw 2900 Tel

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



                 WRIT APPEAL No.936 of 2019

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


        The present writ appeal is arising out of an order dated

21.08.2019

passed in I.A.No.1 of 2019 in W.P.No.18059 of

2019.

In the writ appeal, no interim order was passed and the

fact remains that the writ petition is still pending.

Resultantly, without averting to the merits of the case, the

writ appeal is disposed of with a request to the learned Single

Judge to decide the writ petition on merits at an early date.

Office is directed to list W.P.No.18059 of 2019 before the

learned Single Judge having roster on 05.07.2022.

The miscellaneous applications pending in this appeal, if

any, shall stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J 17.06.2022 vs