Telangana High Court
The New India Assurance Co., Ltd., And ... vs The State Of A.P.,Rep.,Pp And Another on 16 August, 2018
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
CRIMINAL PETITION No.15093 of 2016
ORDER
Learned Public Prosecutor submits that the cause in the criminal petition does not survive for adjudication and therefore, the criminal petition has become infructuous.
Recording the aforesaid submission, the Criminal Petition is dismissed as infructuous. Miscellaneous petitions, if any, pending in this petition shall stand dismissed.
_____________________________ M. SATYANARAYANA MURTHY, J 16th August, 2018 sj