Telangana High Court
Md.Afzal vs Singareni Colleries Co Ltd,Khammam3 on 14 August, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 3048 of 2002
ORDER:
When the matter is taken up for hearing today, learned counsel for the petitioner submits that the cause in the writ petition does not survive for adjudication and, hence, the writ petition becomes infructuous.
Recording the submission made by the learned counsel for the petitioner, the writ petition is dismissed as infructuous.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
______________________________ ABHINAND KUMAR SHAVILI, J 14th August, 2018 cbs 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 3048 of 2002 (infructuous) 14th August, 2018 cbs