N.Goverdhan Reddy vs State Of Telangana
2022 Latest Caselaw 1633 Tel

Citation : 2022 Latest Caselaw 1633 Tel
Judgement Date : 30 March, 2022

Telangana High Court

N.Goverdhan Reddy vs State Of Telangana on 30 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



    I.A.No.2 of 2017 (W.A.M.P.No.3634 of 2017)
                      in/and
               WRIT APPEAL No.1876 of 2017

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 matter has become

infructuous.

     The Interlocutory Application and the Writ Appeal are

accordingly disposed of as infructuous.




                                   ______________________________________
                                     SATISH CHANDRA SHARMA, CJ




                                   ______________________________________
                                      ABHINAND KUMAR SHAVILI, J


30.03.2022

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