Satavahana Degree College,Anot vs Govt.Of Ap,Prl.Scy,H.E.,Hyd, 9
2022 Latest Caselaw 4930 Tel

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


       WRIT APPEAL Nos.1907 and 1910 of 2013

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



     Heard Mr. P.Pandu Ranga Reddy, learned counsel for

the appellants and Ms. C.Vani Reddy, learned Government

Pleader     for     Higher       Education             appearing            for   the

respondents.

2. Learned counsel for the parties fairly submit before

the Court that the writ appeals have become infructuous.

3. Writ appeals are 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 26.09.2022 vs