Andhra Pradesh High Court - Amravati
The Govt Of Ap., Revenue Exciseiii ... vs M/S.Gowda Brandy Shop, Gudur,Nellore on 17 June, 2025
APHC010373922008 Bench Sr.No:-8
IN THE HIGH COURT OF ANDHRA PRADESH
[3483]
AT AMARAVATI
WRIT APPEAL NO: 1273 of 2008
The Government of Andhra Pradesh and others ...Appellants
Vs.
M/s. Gowda Brandy Shop ...Respondent
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Advocate for Appellants : GP for Prohibition & Excise Advocate for Respondent: --
CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI DATE : 17th June, 2025 PC:
Learned counsel for the appellants states that the matter is rendered infructuous.
The Writ Appeal is, accordingly, disposed of as infructuous. No order as to costs.
Miscellaneous applications pending, if any, shall stand closed.
DHIRAJ SINGH THAKUR, CJ RAVI CHEEMALAPATI, J Vjl