The State Of Telangana, vs Bmr College Of Education
2022 Latest Caselaw 1471 Tel

Citation : 2022 Latest Caselaw 1471 Tel
Judgement Date : 24 March, 2022

Telangana High Court

The State Of Telangana, vs Bmr College Of Education on 24 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.1995 of 2017

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


     Learned counsel for the appellants is fair enough in

informing this Court that the present writ appeal has

become infructuous.

     The writ appeal is accordingly disposed of as

infructuous.

     The miscellaneous applications pending, if any, shall

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




                                   ______________________________________
                                     SATISH CHANDRA SHARMA, CJ




                                   ______________________________________
                                      ABHINAND KUMAR SHAVILI, J


24.03.2022

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