Telangana High Court
Ajinkya Deshpande vs The Prudential Cooperative Bank Ltd., on 7 August, 2024
THE HON'BLE SRI JUSTICE K.SARATH
WRIT PETITION No.24693 of 2013
ORDER:
Learned Counsel appearing for the petitioner submits that no further orders are necessary in this matter and the cause in the Writ Petition does not survive and thereby, the Writ Petition has become infructuous.
2. Recording the aforementioned submission, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.
As sequel to it, Miscellaneous Petitions, if any pending, shall stand closed.
_____________________ JUSTICE K.SARATH Date: 07.08.2024 BB