The State Of Telanciana vs Muddam Jamuna,
2022 Latest Caselaw 1475 Tel

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



             WRIT APPEAL No.1553 of 2018

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


     Learned counsel for the State is fair enough in

informing this Court that the present writ appeal is

preferred against an interim order dated 11.09.2017

passed by the learned Single Judge in W.P.No.30464 of

2017 and the said writ petition is still pending. He prays

for disposal of the writ petition with a liberty to argue the

matter on merits before the learned Single Judge.


     Resultantly, the writ appeal stands disposed of with a

request to the learned Single Judge to decide the writ

petition at an early date.


     Office is directed to list W.P.No.30464 of 2017 before

the learned Single Judge having roster on 06.04.2022 on

which date the parties shall appear before the learned

Single Judge.
                              2




     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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