Andhra Pradesh High Court - Amravati
Bhumireddy Jayaprada vs The State Of Andhra Pradesh on 7 October, 2021
Author: M. Ganga Rao
Bench: M. Ganga Rao
HONOURABLE SRI JUSTICE M. GANGA RAO
Writ Petition No.1679 of 2017
ORDER:
Learned counsel for the petitioner states that the cause in the writ petition does not survive for adjudication and the same has become infructuous.
Accordingly, the Writ Petition is dismissed as infructuous. No order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ M. GANGA RAO, J Date:07.10.2021 CSR HON'BLE SRI JUSTICE M. GANGA RAO W.P.No.1679 OF 2017 DT:07.10.2021 CSR