Andhra Pradesh High Court - Amravati
D.Bharathi, W/O. Venkataramana vs The State Of Andhra Pradesh on 17 July, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI
Writ Petition No.30236 of 2015
ORDER:
Sri V.R.Reddy Kovvuri, learned counsel for the petitioner, submits that the cause in the writ petition does not survive for consideration and has become infructuous.
Recording the said submission, the writ petition is dismissed as infructuous. No order as to costs. Miscellaneous petitions, if any, pending in the writ petition shall stand closed.
__________________________ KONGARA VIJAYA LAKSHMI, J Date:17.07.2019 BSS HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI Writ Petition No.30236 of 2015 38 Date: 17.07.2019 BSS