V Srihari Rao vs R Seetha Ram
2022 Latest Caselaw 1681 Tel

Citation : 2022 Latest Caselaw 1681 Tel
Judgement Date : 31 March, 2022

Telangana High Court

V Srihari Rao vs R Seetha Ram 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

                     WRIT APPEAL No.1666 OF 2018

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 appeal has

become infructuous.

        The writ appeal is 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

31.03.2022

JSU

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