Innov8 Workspaces India Limited vs State Of Telangana
2025 Latest Caselaw 3146 Tel

Telangana High Court

Innov8 Workspaces India Limited vs State Of Telangana on 17 March, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.324 of 2025

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

Sri Avinash Desai, learned Senior Counsel appearing for

Sri Qazi Salar Masood Aatif, learned counsel for the appellants and

Sri Mahesh Raje, learned Government Pleader for Home, appearing

for respondent Nos.1 to 3.

2. Learned Senior Counsel for the appellants submits that he

will be satisfied if the appellants are permitted to mention for fresh

listing of W.P.No.7344 of 2025, because the appellants have already

filed an implead petition and expedite petition.

3. The learned Government Pleader for respondent Nos.1 to 3

has no objection.

4. Accordingly, the writ appeal is disposed of by permitting

the appellants to mention for out of turn listing of W.P.No.7344 of

2025 before the appropriate Bench. We have no doubt that if such

mention is made, learned Single Judge will look into it, in

accordance with law. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 17.03.2025 Note: Issue C.C. today b/o.

sa/Tsr

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)

Date: 17.03.2025

sa/tsr