M/S. Saroja Transport vs The State Of Telangana
2023 Latest Caselaw 183 Tel

        THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                    AND
             THE HON'BLE SRI JUSTICE N.TUKARAMJI
                         I.A.No.1 of 2022
                              in/and
                   Writ Appeal No.787 of 2022

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


       Heard Mr. Savan Chakravarthy, learned counsel for

the appellant and Ms.Chalakani Venkat Yadav, learned

counsel for respondent No.2.

2. Learned counsel for the appellant submits that the

appeal has become infructuous inasmuch as work order

has been issued to respondent No.3.

3. In view of the above, writ appeal as well as I.A.No.1

of 2022 filed by the appellant for dispensing with the

requirement of filing a certified copy of the order

dated 21.11.2022 passed in W.P.No.8805 of 2022, are

dismissed as infructuous.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ N.TUKARAMJI, J 10.01.2023 MRM