Parvatham Narsimlu vs Smt. Giriboina Soma Narsamma
2022 Latest Caselaw 1607 Tel

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

                       I.A.Nos.1 and 3 of 2022
                               In/And
                    WRIT APPEAL No.207 OF 2022

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

       The learned Single Judge in the present case has directed

the appellate authority to decide the appeal of the writ

petitioners.

       The present appellants have stated before this Court that

the appeal has already been decided rendering the present writ

appeal as infructuous.

       The writ appeal and the interlocutory applications 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