TELANGANA STATE ELECTRICITY Vs. ARYAM STEELS PRIVATE LTD

JUDGEMENT

(1.) These Writ Appeals are filed challenging the order, dated 30.10.2018, passed by the learned single Judge in W.P.Nos.38493 and 39442 of 2016, wherein and whereby the learned single Judge by following the earlier order in W.P.Nos.36090 and 36103 of 2016, dated 31.08.2018, allowed the said Writ Petitions along with other Writ Petitions and set aside the order, dated 23.06.2016, in O.P.No.6 of 2016 passed by the appellant herein.

(2.) Today, we have dismissed the Writ Appeals, being W.A.Nos.3 and 4 of 2019, which were filed against the common order in W.P.Nos.36090 and 36103 of 2016, dated 31.08.2018.

(3.) Since the learned single Judge relying on the order in W.P.Nos.36090 and 36103 of 2016, dated 31.08.2018, allowed the subject Writ Petitions, and as we have already dismissed the Writ Appeals filed against that order, these Writ Appeals also deserve to be dismissed.