Telangana High Court
The Commissioner Of Printing ... vs B.Veeraswamy, Chanchalguda, ... on 4 August, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
W.P.No.6179 of 2008
ORDER (per AKS,J):
When the matter is taken up for hearing, learned Government Pleader for Services-I appearing for the petitioners has informed the Court that during pendency of the Writ Petition, the respondent has retired from the service after attaining the age of superannuation and thus rendering the Writ petition as infructuous.
Recording the said submission, the Writ Petition is dismissed as infructuous. No costs.
Miscellaneous petitions pending, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J ____________________________________ G. ANUPAMA CHAKRAVARTHY, J Date: 04.08.2022.
Krl HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY W.P.No.6179 of 2008 Date: 04.08.2022 krl