Gajula Narayana vs The State Of Telangana
2023 Latest Caselaw 2494 Tel

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

AND THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

WRIT APPEAL No.916 of 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

Mr. Laxmaiah Kanchani, learned counsel for the

appellant.

2. This intra court appeal has been filed against interim

order dated 14.09.2023 passed by the learned Single Judge

in W.P.No.25159 of 2023.

3. Learned counsel for the appellant fairly submits that

in compliance with the impugned notice, the meeting,

which was scheduled to be held on 15.09.2023, was not

held. He, therefore, submits that nothing survives for

adjudication in this appeal.

4. The aforesaid submission is placed on record.

5. Accordingly, the writ appeal is disposed of.

::2::

As a sequel, miscellaneous petitions, pending if any,

stand closed. No order as to costs.

______________________________ ALOK ARADHE, CJ

_______________________________ N.V.SHRAVAN KUMAR, J

Date: 19.09.2023 ES