Andhra Pradesh High Court - Amravati
V.C Sekhara Chary vs State Of Ap on 18 August, 2020
THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI
TRANSFER CRIMINAL PETITION No.38 OF 2019
ORDER:-
Learned counsel for the petitioner submits that by afflux of time this petition has become infructuous.
Accordingly this Transfer Criminal Petition stands dismissed as infructuous.
Consequently, miscellaneous applications pending, if any, shall stand closed.
_______________________________ JUSTICE LALITHA KANNEGANTI Date: 18-08-2020 IKN/KA 2 THE HON'BLE SMT JUSTICE LALITHA KANNEGANTI TRANSFER CRIMINAL PETITION No.38 OF 2019 Date: 18.08.2020 IKN/KA