Telangana High Court
Karwan R. Hari Krishna vs The Southern Power Distribution ... on 22 January, 2020
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.39118 OF 2018
ORDER:
Learned counsel for the petitioner submits that the cause in the writ petition no longer survives for adjudication and has become infructuous.
Recording the above said submission, the writ petition is dismissed as infructuous. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed in consequence.
_________________________________ ABHINAND KUMAR SHAVILI,J Date: 22.01.2020 dv