Toddy Tapper Cooperative Society ... vs The Government Of Andhra Pradesh
2022 Latest Caselaw 4466 Tel

Citation : 2022 Latest Caselaw 4466 Tel
Judgement Date : 7 September, 2022

Telangana High Court

Toddy Tapper Cooperative Society ... vs The Government Of Andhra Pradesh on 7 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.505 of 2009

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



     Heard Mr. V.Siddhartha Goud, learned counsel for

the appellant.


2.   Learned counsel for the appellant submits that the

writ appeal has become infructuous.


3.   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


07.09.2022

Download the LatestLaws.com Mobile App