Telangana High Court
Bhadrachalam Paper Boards Contract ... vs The Government Of Andhra Pradesh, Rep By ... on 25 June, 2021
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
WRIT PETITION No.4942 of 2013
ORDER :
When the matter is taken up, it is submitted by the learned counsel for petitioner that the cause in the writ petition does not survive for adjudication and the writ petition has become infructuous.
Recording the aforesaid submission, this writ petition is dismissed as infructuous. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
________________________ T. AMARNATH GOUD, J.
Date: 25.06.2021 ajr