Katla Kalavathi, Warangal Dist 2 ... vs G.V. Vamsi Krishna, Hyd 7 Ot
2022 Latest Caselaw 1604 Tel

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

             I.A.No.1 of 2017 (W.A.M.P.No.2975 of 2017)
                               in/and
                   WRIT APPEAL No.1603 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 matter has become infructuous.

        The Interlocutory Application and the writ appeal 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

29.03.2022

JSU