Telangana High Court
M.Vishnu, Khammam District. vs The Aptransco, Hyderabad. on 16 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.22078 of 2002
ORDER :
When the matter is taken up for hearing, the learned Standing Counsel appearing for respondents has informed this Court that the petitioner is expired on 19.08.2012. Counsel for petitioner also has not disputed the same. In view of the same, the cause in the writ petition does not survive.
The writ petition is accordingly dismissed as infructuous. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J 16th November, 2018 ajr