A.S.V.N.B.Shankaram vs C.Sarada
2025 Latest Caselaw 6615 Tel

Telangana High Court

A.S.V.N.B.Shankaram vs C.Sarada on 19 November, 2025

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                               AND
            THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


                WRIT APPEAL No.102 of 2019

JUDGMENT:

Learned counsel Sri Mohammed Habeebuddin,

representing learned counsel Sri T.Sudhakar Reddy,

appears for the appellants.

Learned counsel Sri Mukram Khan appears for

respondents No.1 to 7.

Learned Senior Counsel Sri P.B.Vijaya Kumar,

representing learned counsel Ms. G.R.Mercy Vijaya,

appears for respondent No.9.

2. Learned counsel for the appellants submits that the

appellants do not want to press the appeal, as all the

appellants are retired from service and no cause of action

survives.

3. In view of the aforesaid submission, the appeal is

disposed of as not pressed. The interim order granted

earlier stands vacated. There shall be no order as to costs.

Miscellaneous applications pending, if any, shall

stand closed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J

19.11.2025 vs