Telangana High Court
M/S. Zuari Cement Ltd., vs Sub Inspector Of Police, on 19 April, 2023
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.3502 OF 2015
ORDER (ORAL):
Heard both sides.
It is submitted that cause in the writ petition does not survive for adjudication and no further orders are required to be passed.
Recording the submission, this Writ Petition is disposed of.
However, liberty is given to the petitioner to institute fresh writ petition based on new cause of action. There shall be no order as to costs.
As a sequel, miscellaneous Petitions, if any, pending shall stand closed. There shall be no order as to costs.
________________________ B. VIJAYSEN REDDY, J April 19, 2023 LPD 2 THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY WRIT PETITION No.3502 OF 2015 19.04.2023 LPD