Telangana High Court
K. Syam Sundar, vs The Government Of Andhra Pradesh, on 23 August, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE K. SARATH
W.P.No.10934 of 2005
ORDER (per AKS,J):
1. When the matter is taken up for hearing, learned counsel for the petitioner has informed the Court that the Writ petition has become infructuous.
2. Recording the said submission, the Writ Petition is dismissed as infructuous. No costs.
3. Miscellaneous petitions pending, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J ______________________________ K. SARATH, J Date: 23.08.2022 krl