Dr. Vikram Reddy Masani, ... vs Prl Secy, Health, Medical Family ...
2022 Latest Caselaw 4988 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                             AND
             THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                   W.A.No. 723 of 2014
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        Heard Mr. K.R.Prabhakar, learned counsel for the appellants

and Mr. A.Prabhakar Rao, learned counsel for respondent No.4-

University.

2. Learned counsel for the parties have informed the Court that

the cause ventilated in the writ appeal no longer survives for

adjudication.

3. In view of above, this Writ Appeal is dismissed as

infructuous. No costs.

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 10.10.2022 LUR