Telangana High Court
P.Saroja vs Besant Theosophical College 2 Others on 1 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 25618 of 2002
ORDER:
When the matter is taken up for hearing today, it is represented by learned counsel for the petitioner that in pursuance of the interim orders passed by this Court on 27.12.2002, the petitioner is being continued in service and, hence, no further orders are necessary in the writ petition.
Recording the submission made by the learned counsel for the petitioner, the writ petition is closed.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
______________________________ ABHINAND KUMAR SHAVILI, J 1st November, 2018 cbs 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 25618 of 2002 (closed) 1st November, 2018 cbs 3