Andhra Pradesh High Court - Amravati
T.Surendra Kumar Reddy, Chittoor 2 ... vs B.Venkata Ramaiah, Tamilnadu Anr, Rep ... on 15 October, 2019
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
CRIMINAL PETITION NO.2168 OF 2014
ORDER:
When the matter is taken up for hearing, the learned counsel for the petitioners/Accused Nos.1 to 3, represented that no cause survives for adjudication by this Court and became infructuous.
In view of the said submission made by the learned counsel for the petitioner/Accused Nos.1 to 3, the petition is dismissed as infructuous.
The miscellaneous petitions pending, if any, shall also stand closed.
_________________________________________ JUSTICE M. SATYANARAYANA MURTHY 15.10.2019 Rvk THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY CRIMINAL PETITION NO.3668 OF 2013 Dated 13.09.2013 Rvk