Telangana High Court
The Govt Of India., Eme Centre And 3 ... vs O.Srinivas,Visakhapatnam District on 21 November, 2024
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
WRIT APPEAL No.170 of 2014
JUDGMENT:(Per the Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, learned counsel for the respondent informed the Court that the order passed by the learned Single Judge of this Court in W.P.No.18936 of 1995, dated 21.11.2006 has been complied with by the appellants and thus, the present Writ Appeal does not survive for adjudication.
2. Learned counsel for the appellants has not disputed about the said fact.
3. In view of the same, this Court is of the considered view that the cause in the present Writ Appeal does not survive for adjudication as the appellants have complied with the order passed by the learned Single Judge of this Court in W.P.No.18936 of 1995, dated 21.11.2006. Accordingly, the Writ Appeal is dismissed. There shall be no order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.
________________________________ ABHINAND KUMAR SHAVILI, J ___________________________________ LAXMI NARAYANA ALISHETTY, J Date: 21.11.2024 Dua