Government Of Ap., vs Dr. Mamatha Reddy C
2022 Latest Caselaw 4391 Tel

Citation : 2022 Latest Caselaw 4391 Tel
Judgement Date : 5 September, 2022

Telangana High Court

Government Of Ap., vs Dr. Mamatha Reddy C on 5 September, 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.1076 of 2010

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



     Mr. S.Santhosh Reddy, learned Special Government

Pleader attached to the office of learned Additional

Advocate General submits that the writ appeal has become

infructuous.


     In view of the above, 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
05.09.2022

Download the LatestLaws.com Mobile App