Andhra Pradesh High Court - Amravati
Union Of India 3 Ors vs Mk Secretary To Govt. Of India 3 Ors on 10 May, 2023
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
1
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
AND
THE HON'BLE SRI JUSTICE V. GOPALA KRISHNA RAO
Writ Petition No.10738 of 2004
ORDER:(per Hon'ble Sri Justice Cheekati Manavendranath Roy) Learned counsel for the petitioners, on written instructions, would submit that the respondents in this writ petition have already retired from service and as such, the Writ Petition became infructuous and no orders are required to be passed in this Writ Petition. He has also placed on record the written instructions received by him from the Additional General Manager (P&A), Naval Armament Depot, Visakhapatnam.
Therefore, recording the same, the Writ Petition is dismissed as infructuous. Interim order, if any, passed earlier stands vacated. No costs.
As a sequel thereto, miscellaneous petitions, if any pending, shall stand closed.
________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY _____________________________________ JUSTICE V. GOPALA KRISHNA RAO Date:10.05.2023.
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