ANIL NEERUKONDA EDUCATIONAL SOCIETY Vs. BHARGAVI DAMARAJU

JUDGEMENT

(1.) Being aggrieved by the order dtd. 20/3/2020 passed by the learned single Judge in W.P.No.11889 of 2019, this appeal, under clause 15 of the Letters Patent, has been preferred by the appellants/respondents 4 and 5 in the writ petition.

(2.) Learned counsel appearing on behalf of both the parties, states that the issue involved in the present case is covered by the judgment dtd. 23/12/2020 passed by this Court in W.A.No.415 of 2020.

(3.) This Court, by the aforesaid judgment, dismissed W.A.No.415 of 2020, which has arisen out of the common order, dtd. 20/3/2020, passed by the learned single Judge in W.P.Nos.11889 and 11958 of 2020. In that view of the matter, we dispose of this appeal in terms of the order dtd. 23/12/2020 passed in W.A.No.415 of 2020. It is made clear that the directions issued in the said judgment would apply mutatis mutandis to this case. No order as to costs. As a sequel, all the pending miscellaneous applications stand closed.