Telangana High Court
M/S Hcc Meil Bhel Jv vs State Of Telangana on 6 February, 2024
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
W.P. Nos.24483, 28264 AND 28860 OF 2019
COMMON ORDER :(ORAL) Mr. Avinash Desai, learned senior counsel appearing for the petitioners, submitted that subject matter in all these writ petitions is covered by the common order of this Court in W.P. Nos.10917, 10387, 10414 and 14210 of 2020 dated 15.03.2022, and the same is not disputed by Mr. S. Rahul Reddy, learned Special Government Pleader appearing for the respondents.
Therefore, following the common order in W.P. Nos.10917, 10387, 10414 and 14210 of 2020 dated 15.03.2022, in terms thereof, these writ petitions are allowed. A copy of the said common order shall be annexed to this order. No order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in these writ petitions stand closed.
______________________ B. VIJAYSEN REDDY, J February 6, 2024.
PV