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Prl Secy, Rb Dept, Hyderabad 3 ... vs Director, M/S.Aditya Housing ...
2022 Latest Caselaw 5073 Tel

Citation : 2022 Latest Caselaw 5073 Tel
Judgement Date : 12 October, 2022

Telangana High Court

Prl Secy, Rb Dept, Hyderabad 3 ... vs Director, M/S.Aditya Housing ... 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 W. A.No. 595 of 2014 JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

Heard Mr. A. Yadav Reddy, learned counsel representing

learned Additional Advocate General for the State of Telangana.

2. Learned counsel for the appellants fairly submits that the

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

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