The Warangal District ... vs T.Hanuma Reddy,
2022 Latest Caselaw 4542 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                     AND
      THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.758 of 2015

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



     Heard Mr. Alladi Ravinder, learned counsel for

the appellants and Mr. S.Rahul Reddy, learned counsel

for the respondents/writ petitioners.

2. Learned counsel for the respondents/writ

petitioners submits that following the order passed by

the appellate Court on 11.08.2015, no due certificates

were furnished by the respondents/writ petitioners,

whereafter the fixed deposit receipts (FDRs) were

released.

3. In view of the above, the writ appeal has become

infructuous.

4. Writ appeal is accordingly 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

12.09.2022 vs