Telangana High Court
Rmp Infotec Pvt. Ltd., vs The State Of Andhra Pradesh, on 17 March, 2021
Author: Shameem Akther
Bench: Shameem Akther
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
CRIMINAL PETITION No.3205 of 2013
ORDER:
Heard. Perused the record.
2. Today when this matter is taken up, the learned counsel for the petitioners would submit that nothing survives for adjudication in this Criminal Petition and therefore, the Criminal Petition may be dismissed as infructuous.
3. Recording the said submission, this Criminal Petition is dismissed as infructuous.
Miscellaneous Petitions pending, if any, shall stand closed.
____________________ Dr. SHAMEEM AKTHER, J 17th March, 2021 scs