Andhra Pradesh High Court - Amravati
The Govt Of Ap., Rep. By Its Prl.Secy., ... vs Secy., Netaji Memorial Educational ... on 13 December, 2019
Author: J.K.Maheshwari
Bench: J K Maheshwari, M.Venkata Ramana
CHIEF JUSTICE J.K. MAHESHWARI
AND
JUSTICE M. VENKATA RAMANA
WRIT APPEAL No. 222 of 2014
ORAL JUDGMENT
Date: 13.12.2019 (Per J.K.Maheshwari, CJ) Learned Additional Advocate General for the appellants. Sri N. Subba Rao, learned counsel for the respondents.
2. The counsel appearing on behalf of both the parties stated across the Bar that in view of the common order dated 06.07.2018 passed by the erstwhile composite High Court of Judicature at Hyderabad in W.A.(SR) Nos.107931, 107939 and 109251 of 2014, this writ appeal has now rendered infructuous.
3. Recording the said statement made across the Bar, this writ appeal is dismissed as infructuous.
As a sequel, all the pending miscellaneous applications shall stand closed. There shall be no order as to costs. J. K. MAHESHWARI, CJ M. VENKATA RAMANA, J cbs 2 CHIEF JUSTICE J.K. MAHESHWARI AND JUSTICE M. VENKATA RAMANA Writ Apepal No. 222 of 2014 (per the Chief Justice J.K. Maheshwari) 13th December, 2019 cbs