Deepak Deshmukh vs Smt G. Mallamma
2023 Latest Caselaw 1817 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                             AND
                  THE HON'BLE SRI JUSTICE N.TUKARAMJI
                                    W.A.No.486 of 2023
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        Heard Mr. P.Srinivasa Reddy, learned counsel for the appellants.


2.      This       appeal      has      been       preferred    against   the   order

dated 24.02.2023, passed by the learned Single Judge in I.A.No.2

of 2022 filed by the appellants in W.P.No.24536 of 2015 filed by

respondents No.1 to 5 in the appeal.

3. By a detailed order, today we have dismissed an identical writ

petition being W.P.No.485 of 2023.

4. For the reasons alike, this writ appeal is dismissed. No costs.

As a sequel, miscellaneous petitions, pending if any, stand closed.

__________________ UJJAL BHUYAN, CJ

_______________ N.TUKARAMJI, J Date: 26.04.2023 LUR