Nizams Institue Of Medical ... vs Dr.C.Santosh Kumar,Nizamabad ...
2022 Latest Caselaw 4392 Tel

Citation : 2022 Latest Caselaw 4392 Tel
Judgement Date : 5 September, 2022

Telangana High Court

Nizams Institue Of Medical ... vs Dr.C.Santosh Kumar,Nizamabad ... 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 Nos.850, 852, 853 and 854 of 2010

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



       Heard Mr. G.Anandam, learned counsel for the

appellant.


2.     Learned counsel for the appellant submits that the

writ appeals have become infructuous.


3.     In view of the above, writ appeals are 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

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