Andhra Pradesh High Court - Amravati
Amma Snookers Coaching Academy, vs State Of Andhra Pradesh, on 1 March, 2024
APHC010437062015
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
[ 3310 ]
FRIDAY ,THE FIRST DAY OF MARCH
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 33770 OF 2015
Between:
Amma Snookers Coaching Academy, ...PETITIONER(S)
AND
STATE OF ANDHRA PRADESH AND OTHERS ...RESPONDENT(S)
Counsel for the Petitioner(s):SRI. KONEY SATYANANDA RAO Counsel for the Respondents: GP FOR HOME (AP) The Court made the following:
Mr.V.Naga Praveen, learned counsel representing Mr.Koney Satyananda Rao, learned counsel for the petitioner submits that the cause in the present Writ Petition does not survive, and it has become infructuous.
2. Recording the above submission, the Writ Petition is dismissed as Infructuous. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
____________________________ Dr. K. MANMADHA RAO, J 1st March, 2024 BMS