Telangana High Court
Aurora Educational Society And 2 Others vs Osmania Univeristy And 3 Others on 18 November, 2020
Author: Challa Kodanda Ram
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.17898 of 2020
ORDER:
When the matter is taken up, learned counsel for the petitioner submits that pursuant to the interim order passed by this Court on 12.10.2020 directing the respondent No.1 to take a decision on the application of the petitioner, the respondent authorities have conducted inspection and orders also have been passed on 05.11.2020. In that view of the matter, nothing survives in this writ petition.
Recording the submission made by the learned counsel for the petitioner, the writ petition is closed. No costs. Miscellaneous petitions, if any pending, shall also stand closed.
_______________________ CHALLA KODANDA RAM, J 18th November, 2020 ksm 2 THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM WRIT PETITION No.17898 of 2020 18th November, 2020 ksm