Telangana High Court
B.S.Ramaiah vs Andhra Pradesh State Road Transport ... on 4 September, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 21112 of 2002
ORDER:
When the matter is taken up for hearing, learned counsel for the petitioner has submitted that the petitioner had retired from service during pendency of the writ petition and, hence, the cause in the writ petition does not survive. Therefore, the writ petition is dismissed as infructuous.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
______________________________ ABHINAND KUMAR SHAVILI, J 4th September, 2018 cbs 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 21112 of 2002 (infructuous) 4th September, 2018 cbs