Telangana High Court
Mrs. Divya Pokhriyal vs Union Of India on 22 January, 2020
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.8289 of 2019
ORDER:
When the matter is taken up for hearing, learned counsel for the petitioner submits that in view of the interim order passed by this Court on 22.04.2019, no further orders are required to be passed in this writ petition.
Learned Assistant Solicitor General appearing for the respondents has not disputed the submission made by the learned counsel for the petitioner.
In view of the above, this Court is of the considered view that no further orders are required to be passed in the present writ petition.
Hence, the writ petition is closed. No order as to costs. Pending miscellaneous petitions, if any, shall stand closed.
____________________________ ABHINAND KUMAR SHAVILI, J Date: 22-01-2020 Prv 2