Telangana High Court
Government Of India Security Printing ... vs Union Of India, on 17 August, 2018
HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
Writ Petition No.9690 of 2009
ORDER:
Learned counsel for petitioners Sri Emani Srinivas, would submit that pursuant to the interim direction of this Court dated 01.05.2009 in WPMP No.12612 of 2009, the 1st respondent has disposed of the representation of the petitioners and no further directions are required to be passed in the main writ petition and hence the same may be closed.
In view of the above submission, the writ petition is closed. No costs. As a sequel, pending miscellaneous petitions, if any, shall stand closed.
_________________________ U.DURGA PRASAD RAO, J Date: 17.08.2018 Murthy