Indian Railway Catering And ... vs Scr Caterers And Dry Fruit Juices ...
2022 Latest Caselaw 1543 Tel

Citation : 2022 Latest Caselaw 1543 Tel
Judgement Date : 25 March, 2022

Telangana High Court

Indian Railway Catering And ... vs Scr Caterers And Dry Fruit Juices ... 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 No.1750 & 1752 OF 2018

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

       Learned counsel for the appellants is fair enough in

stating before this Court that the present writ appeals have

become infructuous, as the contract in question was only for a

period of one year.

       The     writ    appeals      are    accordingly      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

Download the LatestLaws.com Mobile App