Miss. Shivani Rajashekar, vs Dr. Ntr University Of Health ...
2022 Latest Caselaw 1429 Tel

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

                             I.A.No.1 of 2018
                                  IN/AND
                       WRIT APPEAL No.465 of 2018
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        Learned counsel for the appellant is fair enough in

informing this Court that the present writ appeal has become

infructuous.

        Resultantly, the present writ appeal as well as the

interlocutory application stand 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

23.03.2022

JSU