Expand

January February March April May June July August September October November December

M/S. Lakshmi Food Products vs A.P. State Electricity Board
2021 Latest Caselaw 751 AP

Citation : 2021 Latest Caselaw 751 AP
Judgement Date : 10 February, 2021

Andhra Pradesh High Court - Amravati

M/S. Lakshmi Food Products vs A.P. State Electricity Board on 10 February, 2021

Bench: M.Venkata Ramana

       THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

                       A.S.No.2824 OF 2004

JUDGMENT:

At request of Sri Bathina Kamalakara Rao, learned counsel

for the appellant, permission is granted to withdraw this appeal as

adjusted outside the Court.

2. It is represented on behalf of the respondents that Sri

Kanakamedala Ravindra Kumar is no more the learned Standing

Counsel representing them.

3. Since the matter is being withdrawn now by the appellant,

this appeal is dismissed as withdrawn as adjusted outside the

Court. Interim orders granted, if any, shall stand vacated. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

________________________________ JUSTICE M.VENKATA RAMANA Date: 10.2.2021 AMD

THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

A.S.No.2824 OF 2004

DATE : 10.2.2021

AMD

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IJJ