Smt. Narseen Banu vs The State Of Telangana
2022 Latest Caselaw 1435 Tel

Citation : 2022 Latest Caselaw 1435 Tel
Judgement Date : 23 March, 2022

Telangana High Court

Smt. Narseen Banu vs The State Of Telangana on 23 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.1151 OF 2018


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 is 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
23.03.2022

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