Telangana High Court
Smt. K. Sundara Lalitha Kumari vs The Government Of Ap Rep By Its ... on 14 July, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
Writ Petition. No. 31036 of 2012
Order: (Per Hon'ble Sri Justice Abhinand Kumar Shavili)
Learned counsel for the respondents submitted that the
writ petition has become infructuous.
2. In view of the above submission made by the learned counsel for the respondents, this writ petition is dismissed as infructuous.
3. Miscellaneous petitions, if any, pending in this writ petition shall stand closed. No costs.
_________________________________ ABHINAND KUMAR SHAVILI, J _______________________________ N.V.SHRAVAN KUMAR,J Date: 14.07.2022 su/rkk