Telangana High Court
Sri K.M.V.L. Narsimha Rao vs The State Of A.P., Represented By Its ... on 3 July, 2018
THE HONOURABLE SRI JUSTICE A.V.SESHA SAI
Writ Petition No.20920 of 2015
ORDER:
It is submitted by Smt.K.Lalita, learned Standing Counsel for respondent-institution that Dwajasthambham has already been installed.
In view of the same, nothing further survives in the Writ Petition and the same is accordingly dismissed.
Miscellaneous petitions pending, if any, shall stand disposed of. There shall be no order as to costs.
_____________________ JUSTICE A.V.SESHA SAI Date: 03.07.2018 smr