K.Vijay Kumar vs The State Of Telangana
2022 Latest Caselaw 1204 Tel

Citation : 2022 Latest Caselaw 1204 Tel
Judgement Date : 16 March, 2022

Telangana High Court

K.Vijay Kumar vs The State Of Telangana on 16 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.766 OF 2019


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



      Learned counsel was fair enough in stating before this

Court that the present writ appeal has become infructuous.


      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
16.03.2022

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