Coal Mines Provident Fund ... vs A. Hanumantha Prasad
2022 Latest Caselaw 5068 Tel

Citation : 2022 Latest Caselaw 5068 Tel
Judgement Date : 12 October, 2022

Telangana High Court

Coal Mines Provident Fund ... vs A. Hanumantha Prasad 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.1188 of 2008

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



     Heard Mr. K.Aravind Kumar, learned counsel for the

appellants.


2.   Learned counsel for the appellants submits that the

writ appeal has become infructuous.


3.   Accordingly, 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

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