SALEEM METAL INDUSTRIES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the order, dated 08.12.2020, passed by a learned Single Judge in WP.No.15402 of 2020, whereby the learned Single Judge dismissed the writ petition, the appellant has approached this Court.

(2.) The parties are hereinafter referred to as they were arrayed before the learned Single Judge.

(3.) In brief, the case of the petitioner is as follows: