Andhra Pradesh High Court - Amravati
Bayana Kameswara Rao, vs The State Of Andhra Pradesh on 27 August, 2020
Author: T. Rajani
Bench: T. Rajani
SMT JUSTICE T.RAJANI
WRIT PETITION No.15102 of 2020
COMMON ORDER:
The learned counsel for the petitioners submits that the Writ Petition uploaded by them is uploaded twice.
Hence, the writ petition is dismissed. As a sequel, the miscellaneous applications pending, if any, shall stand closed.
There shall be no order as to costs.
______________ T. RAJANI, J August 27, 2020 VSL