Andhra Pradesh Cycling ... vs Sports Authority Of Andhra ...
2022 Latest Caselaw 1147 Tel

Citation : 2022 Latest Caselaw 1147 Tel
Judgement Date : 11 March, 2022

Telangana High Court

Andhra Pradesh Cycling ... vs Sports Authority Of Andhra ... on 11 March, 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.349 OF 2011


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



      Learned counsel was fair enough in informing this Court

that the present writ appeal has become infructuous, as the

term of the Managing Committee has come to an end.


      Accordingly, the writ appeal stands disposed of as

infructuous.


      Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                                 ________________________
                                                  SATISH CHANDRA SHARMA, CJ



                                                   _______________________
                                                   ABHINAND KUMAR SHAVILI, J
11.03.2022

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