Mohammed Abdul Haleem Hamid, Hyd. vs Commr. G.H.M.C. Hyd 3 Others
2022 Latest Caselaw 4779 Tel

Citation : 2022 Latest Caselaw 4779 Tel
Judgement Date : 20 September, 2022

Telangana High Court

Mohammed Abdul Haleem Hamid, Hyd. vs Commr. G.H.M.C. Hyd 3 Others on 20 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.689 of 2012

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



     Mr. Mirza Nisar Ahmed Baig, learned counsel for the

appellant submits that the subject matter of the writ

appeal has become infructuous.


     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


20.09.2022

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