Telangana High Court

The Principal vs Syed Ali Mubeen Khundmiri on 3 July, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

             THE HON'BLE SMT JUSTICE RENUKA YARA

                    WRIT APPEAL No.662 of 2025
JUDGMENT:

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

Sri Vivek Jain, learned counsel for the appellant;

Sri Mohd.Nasrulla Khan, learned counsel for respondent No.1 and

Sri T.Venkat Raju Goud, learned Government Pleader for School

Education, for respondent Nos.2 and 3.

2. With the consent finally heard.

3. Since the order impugned is an interlocutory order and it is

informed by the parties that pleadings are complete and the main

Writ Petition i.e.WP.No.15048 of 2025 is listed on 07.07.2025, it is

agreed that the Writ Appeal may be disposed by requesting the

learned Single Judge to hear the matter on the next date of

hearing or at the earliest.

4. In view of the consensus arrived at, the Writ Appeal is

disposed of by requesting the learned Single Judge to hear the

matter finally either on the next date of hearing or at the earliest

as per convenience of the Court. This request is made in view of

nature and gravity of the matter. It is made clear that this Court

has not expressed any opinion on the merits. There shall be no

order as to costs.

Interlocutory applications, if any pending, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J

03.07.2025

Note:

Issue CC today.

B/o.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)

03.07.2025 Nvl