Andhra Pradesh Mineral ... vs M/S Murali Manpower Agencies
2021 Latest Caselaw 1853 AP

         IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

      HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                &
              HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                        WRIT APPEAL No.181 of 2021

                            (Through video conferencing)

Andhra Pradesh Mineral Development Corporation
Ltd., 294/1D, 100 Feet Road, Kanuru to Nidamanuru
Road, Tadigadapa, Vijayawada - 521 137, Krishna
District, Andhra Pradesh, rep. by its Deputy General
Manager                                                             ... Appellant

                                      Versus

M/s. Murali Manpower Agencies, and others                        ... Respondents

Counsel for the appellant                 :     Mr. V.R.N. Prashanth

Counsel for respondent No.1              :      Mr. Vedula Srinivas
Counsel for respondent No.2              :      G.P. for Mines & Geology
Counsel for respondent No.3              :      Mr. I. Venkateswarlu

                               JUDGMENT (ORAL)

Dt:19.04.2021

(ARUP KUMAR GOSWAMI, CJ)

It is submitted by Mr. V.R.N. Prashanth, learned counsel for the appellant,

that because of subsequent events, this Writ Appeal has been rendered

infructuous.

Mr. Vedula Srinivas, learned counsel for the 1st respondent/writ petitioner,

endorses the above submission.

Accordingly, the Writ Appeal is disposed of as infructuous.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR