LAWS(TLNG)-2025-3-94

KRISHNA CONSTRUCTION Vs. STATE OF TELANGANA

Decided On March 17, 2025
Krishna Construction Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Sri M.A.K.Mukheed, learned counsel for the appellant; Sri R.Nagarjuna Reddy, learned Assistant Government Pleader for Medical and Health, for respondent Nos.1 and 2 and Sri Srinivas Rao Pachwa, learned counsel for respondent No.5.

(2.) Heard on admission.

(3.) This Intra-Court Appeal takes exception to the order, dtd. 22/1/2025, passed by the learned Single Judge in WP.No.12012 of 2023.