Andhra Pradesh High Court - Amravati
G.Venkata Reddy, Penumantra. vs G.M. Bsnl, Eluru Another on 4 February, 2021
Author: Battu Devanand
Bench: Battu Devanand
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION No.6852 of 2008
ORDER:-
Sri S.Sriramachandra Murthy, learned counsel for the petitioner, submits that this matter has become infructuous and no further orders are necessary in this case.
2. The statement of the learned counsel for the petitioner is placed on record.
3. Accordingly, this writ petition is dismissed as infructuous. No order as to costs.
Miscellaneous petitions pending, if any, in this Writ Petition shall stand closed.
_____________________________ JUSTICE BATTU DEVANAND Date : 04.02.2021 sj 2 25 THE HONOURABLE SRI JUSTICE BATTU DEVANAND WRIT PETITION No.6852 of 2008 Date : 04.02.2021 sj