Telangana High Court
M/S. Vesuvius India Limited, vs Rashtriya Ispat Nigam Limited Rinl on 30 November, 2018
HON'BLE SRI JUSTICE P. KESHAVA RAO
WRIT PETITION No.23475 of 2015
ORDER:
Sri P. Ranjith Reddy, learned counsel representing the learned counsel for the petitioner, informs the Court that the matter has become infructuous.
Accordingly, the writ petition is dismissed as infructuous. No costs.
Miscellaneous petitions, if any, shall also stand dismissed.
_____________________ P. KESHAVA RAO, J Date: 30.11.2018.
ES