M/S. Murali Manpower Agencies vs State Of Andhra Pradesh
2021 Latest Caselaw 1854 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.125 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 another                      ... Respondents

Counsel for the appellant                 :     Mr. Vedula Srinivas

Counsel for respondent No.1              :      G.P. for Industries & Commerce
Counsel for respondent No.2              :      Mr. V.R.N. Prashanth

                               JUDGMENT (ORAL)

Dt:19.04.2021

(ARUP KUMAR GOSWAMI, CJ)

It is submitted by Mr. Vedula Srinivas, learned counsel for the appellant,

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

infructuous.

Learned Govt. Pleader for Industries & Commerce appearing for the

1st respondent and Mr. Vedula Srinivas, learned counsel for the 2nd respondent,

endorse 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