Telangana High Court
M/S A.P.R Projects Pvt Ltd, vs The State Of Telangana on 30 January, 2019
Author: Challa Kodanda Ram
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.1582 of 2019
O R D E R:
When the matter is taken up, learned Government Pleader appearing for respondent Nos.2 to 4 placed before this Court, the proceedings, dated 31.10.2018, through which respondent No.1 has disposed of the appeal filed by the petitioner. A copy of the said proceedings has also been furnished to the learned counsel for the petitioner.
In those circumstances, the writ petition has become infructuous and it is accordingly dismissed.
Miscellaneous petitions, if any, pending in this writ petition shall also stand dismissed. There shall be no order as to costs.
_________________________ CHALLA KODANDA RAM, J Dt:30.01.2019 kdl