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Telangana High Court

S Lakshmi Narayana vs The Prof. Jayasankar Telengana State ... on 19 July, 2023

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

            THE HON'BLE THE ACTING CHIEF JUSTICE

                                     AND

  THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

                 WRIT PETITION No.40130 of 2022


ORDER:

(Per the Hon'ble the Acting Chief justice) Learned counsel for the petitioners has informed the Court that the writ petition has become infructuous.

2. In view of the same, Writ Petition is dismissed as infructuous. There shall be no order as to costs.

3. As a sequel, miscellaneous applications pending, if any, in this Writ Petition, shall stand closed.

___________________________________ ABHINAND KUMAR SHAVILI, ACJ _____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date: 19.07.2023 Prat THE HON'BLE THE ACTING CHIEF JUSTICE AND THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO WRIT PETITION No.40130 of 2022 Date: 19.07.2023 Prat