Vijay Mane, vs State Of Telangana,
2023 Latest Caselaw 1607 Tel

             THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                      WRIT PETITION No.13529 of 2015


ORDER (ORAL):

Learned Assistant Government Pleader for Home submitted that

C.C.No.369 of 2011 on the file of XV Additional Chief Metropolitan Magistrate,

Hyderabad, which is the subject matter in this writ petition, has been disposed of

by judgment, dated 12.01.2023.

2. Learned Assistant Government Pleader for Home has produced a

copy of case status furnished in the official Court website and the same is placed

on record.

3. In view of the same, the writ petition is disposed of as infructuous,

as no further orders are required to be passed. No costs.

Miscellaneous Applications, if any, pending in this writ petition shall stand

closed.

____________________________ JUSTICE B. VIJAYSEN REDDY

Date: 12.04.2023 Pss THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.13529 of 2015

Date: 12.04.2023 Pss