Telangana High Court
Ramesh Kumar Bung vs The State Of Telangana on 8 September, 2021
Author: P.Naveen Rao
Bench: P.Naveen Rao
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION Nos.23849, 23853 & 23869 of 2020
Date:08.09.2021
W.P.No.23849 of 2020
Between:
Srinivas Asawa, S/o. late Narayan Das Asawa
aged about 58 years, Occ: Business,
R/o. 3-5-12/E/1/4, Edenbagh, Hyderabad,
Telangana
.....Petitioner
And
The State of Telangana,
rep by its Principal Secretary,
Department of Cooperation,
Secretariat, Hyderabad & others.
.....Respondents
The Court made the following:
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HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION Nos.23849, 23853 & 23869 of 2020
COMMON ORDER :
These writ petitions are filed aggrieved by withholding of counting of votes and not announcing the results of elections to the Directors of the respondent-Bank.
The Court is informed that elections were held, results were announced and new Directors to the respondent Bank were elected.
In view thereof, the cause in these writ petitions do not survive for consideration. Writ Petitions are accordingly, dismissed. Pending miscellaneous petitions, if any, shall stand closed.
__________________ P.NAVEEN RAO,J 8th September, 2021 Rds -3- HONOURABLE SRI JUSTICE P.NAVEEN RAO WRIT PETITION Nos.23849, 23853 & 23869 of 2020 Date:08.09.2021 Rds