Mgr., M/S. Bpcl Ano. vs J.Ramulu, Hyd.
2022 Latest Caselaw 4713 Tel

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


               WRIT APPEAL No.149 of 2012

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



      Heard Mr.Ganesh, learned counsel for the appellants

and   Ms.C.Sunitha           Kumari,          learned            counsel   for   the

respondent.

2. The writ appeal is directed against the order dated

28.12.2011 passed by the learned Single Judge allowing

W.P.No.23906 of 2011 filed by the respondent.

3. The matter pertains to contract for transport of high

speed diesel and motor spirit for the period 2010-12.

4. On 03.02.2012 the appellate Court while issuing

notice had stayed operation of the aforesaid order.

Subsequently, while admitting the writ appeal on

26.04.2012, the stay was vacated.

5. Since the period of contract has long expired, no live

issue survives for adjudication in this writ appeal.

6. 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

16.09.2022 vs