Deccan College Of Medical Sciences vs Dr. Bathula Venkata Durga Ashok
2025 Latest Caselaw 1387 Tel

Telangana High Court

Deccan College Of Medical Sciences vs Dr. Bathula Venkata Durga Ashok on 27 January, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

             THE HON'BLE SMT JUSTICE RENUKA YARA

                    WRIT APPEAL No.858 of 2023
JUDGMENT:

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Sri P.Pandu Ranga Reddy, learned counsel for the appellant

submits that this Writ Appeal has rendered infructuous.

2. Accordingly, the Writ Appeal is dismissed having rendered

infructuous. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_______________________ SUJOY PAUL, ACJ

______________________ RENUKA YARA, J

27.01.2025 nvl

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT JUSTICE RENUKA YARA

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

27.01.2025 nvl