Msklen Amp Marshalls ... vs M/S.Eastern Power Distribution ...
2022 Latest Caselaw 5066 Tel

Citation : 2022 Latest Caselaw 5066 Tel
Judgement Date : 12 October, 2022

Telangana High Court

Msklen Amp Marshalls ... vs M/S.Eastern Power Distribution ... on 12 October, 2022

Bench: Ujjal Bhuyan, C.V. Bhaskar Reddy

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.1134 of 2008

JUDGMENT:      (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard Ms. V.N.R.Chaitanya, learned counsel for the

appellant and Mr. R.Vinod Reddy, learned Standing

Counsel appearing for respondents No.1 to 3.

2. It is submitted at the bar that the writ appeal has

become infructuous.

3. Accordingly, the writ appeal is dismissed as

infructuous.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 12.10.2022 mrm

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