Syed Saleh Mohiuddin Quadri vs The Union Of India, Repby Its ...
2022 Latest Caselaw 5072 Tel

           THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                             AND
             THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                   W.A.No.1226 of 2014
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        Heard Ms. Shalini, learned counsel for the appellant;

Mr. B.Mukherjee, learned counsel for respondent No.1; and

Mr. S.Rajeshwar Reddy, learned counsel for respondents No.3

and 4 (appeal against respondent No.2 since dismissed in terms of

court order dated 24.09.2014).

2. Learned counsel for the appellant submits that the writ

appeal has become infructuous.

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: 12.10.2022 LUR/PRAT