Telangana High Court
M/S. R.R. Developers, Secunderabad vs Metropolitan Commissioner, Hmda, ... on 21 December, 2021
Author: Satish Chandra Sharma
Bench: Satish Chandra Sharma, N.Tukaramji
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE N. TUKARAMJI
WRIT PETITION No.4789 of 2014
ORDER:(Per the Hon'ble the Chief Justice Satish Chandra Sharma) Learned counsel for the petitioner is fair enough in informing this Court that the present writ petition has become infructuous.
The writ petition is accordingly disposed of as infructuous with a liberty to file a fresh writ petition, in case need so arises in future.
Miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
___________________________ SATISH CHANDRA SHARMA, CJ ___________________________ N. TUKARAMJI, J 21.12.2021 vs