Andhra Pradesh High Court - Amravati
Kvnd Vara Prasad vs The State Of Andhra Pradesh on 5 November, 2021
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
THE HON'BLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION No.738 of 2019
ORDER:
When this matter is taken up for hearing, it is stated by Mr. Narasimha Rao, learned counsel, representing Mr. K.Srinivasa Prasad, learned Counsel for the petitioner that the matter has become infructuous.
Mr. N.A.Ramachandra Murthy, learned Standing Counsel for APPSC also submits that nothing survives for adjudication in this matter.
In view of the submissions made, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.
Consequently, miscellaneous petitions pending, if any, shall stand closed.
______________________ NINALA JAYASURYA, J Date: 05.11.2021 BLV HON'BLE SRI JUSTICE NINALA JAYASURYA WRIT PETITION No.738 of 2019 Dt: 05.11.2021 BLV