M/S.Soma Sundaram ... vs The State Of ...
2022 Latest Caselaw 1533 Tel

Citation : 2022 Latest Caselaw 1533 Tel
Judgement Date : 25 March, 2022

Telangana High Court

M/S.Soma Sundaram ... vs The State Of ... on 25 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 Nos.1691 & 1692 of 2017

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

       Learned counsel for the appellant is fair enough in stating

before this Court that the present writ appeals have become

infructuous.

       Resultantly,       the    writ    appeals     are    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

25.03.2022

JSU

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