The Vice Chancellor vs Dr M. A Saiff Ali
2025 Latest Caselaw 1131 Tel

Telangana High Court

The Vice Chancellor vs Dr M. A Saiff Ali on 20 January, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

             THE HONOURABLE SRI JUSTICE SUJOY PAUL

                                 AND

              THE HON'BLE Dr. JUSTICE G. RADHA RANI

                    WRIT APPEAL No.72 of 2025

JUDGMENT (per Hon'ble Sri Justice Sujoy Paul)

Sri T. Sharath, learned counsel for the appellants, at the

outset, fairly submits that the impugned common order was called

in question in W.A.No.48 of 2025 and a coordinate Bench of this

Court did not interfere with the same and therefore, this appeal

must meet the same fate.

2. We appreciate the fairness with which the information is

furnished.

3. In view of outcome of W.A.No.48 of 2025, this appeal is

also dismissed. No order as to costs.

Interlocutory applications, if any pending, shall also stand

closed.

________________ SUJOY PAUL, J

_______________________ Dr. G. RADHARANI, J

Date: 20.01.2025 Myk/Tsr

THE HONOURABLE SRI JUSTICE SUJOY PAUL

AND

THE HON'BLE Dr. JUSTICE G. RADHA RANI

(per Hon'ble SP,J)

Date: 20.01.2025

myk/tsr