V Sreekar, Hyderabad vs Shamshabad Sattaiah, Medak Dist ...
2022 Latest Caselaw 1676 Tel

Citation : 2022 Latest Caselaw 1676 Tel
Judgement Date : 31 March, 2022

Telangana High Court

V Sreekar, Hyderabad vs Shamshabad Sattaiah, Medak Dist ... on 31 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.3127 of 2017)
               in/and W.A.No.1642 of 2017;


        I.A.No.2 of 2017 (W.A.M.P.No.3132 of 2017)
               in/and W.A.No.1645 of 2017;


        I.A.No.2 of 2017 (W.A.M.P.No.3136 of 2017)
               in/and W.A.No.1647 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 writ appeals have become

infructuous.

     The interlocutory applications and the writ appeals

are accordingly disposed of as infructuous.




                             ______________________________________
                               SATISH CHANDRA SHARMA, CJ




                             ______________________________________
                                ABHINAND KUMAR SHAVILI, J


31.03.2022

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