Andhra Pradesh High Court - Amravati
The Bobbili Primary Agriculture ... vs The District Cooperative Central Bank ... on 14 November, 2019
Author: T. Rajani
Bench: T. Rajani
SMT. JUSTICE T. RAJANI
WRIT PETITION No.6279 OF 2019
ORDER:
The Standing Counsel for the respondent-Bank submits that the writ petition has become infructuous, as the Government has agreed to pay the crop insurance premium. The same submission was made by the Standing Counsel on 27.8.2019. None appears for the petitioners.
2. Hence, considering that the petitioners have no interest to pursue the writ petition and recording the submission of the Standing Counsel for the respondent, the writ petition is dismissed as infructuous. As a sequel, miscellaneous petitions pending consideration if any in the writ petition shall stand closed.
___________________ SMT T. RAJANI, J November 14, 2019.
YS