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The Commissioner Of Prohibition ... vs Sri Lakshmi Srinivasa Wines, A ...
2022 Latest Caselaw 4517 Tel

Citation : 2022 Latest Caselaw 4517 Tel
Judgement Date : 8 September, 2022

Telangana High Court

The Commissioner Of Prohibition ... vs Sri Lakshmi Srinivasa Wines, A ... on 8 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 W.A.No. 728 of 2011 JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

Mr. S.Santosh Kumar, learned Government Pleader attached

to the office of the learned Advocate General fairly submits that

the writ appeal has become infructuous.

In view of above, the writ appeal is dismissed as infructuous.

No costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 08.09.2022 LUR

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