Citation : 2022 Latest Caselaw 1477 Tel
Judgement Date : 24 March, 2022
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT APPEAL No.1523 OF 2018
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.
Resultantly, the present writ appeal stands 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
24.03.2022
JSU
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