Citation : 2021 Latest Caselaw 461 AP
Judgement Date : 29 January, 2021
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.1648 of 2018
(Through video conferencing)
Sri Padmavathi Mahila Visvavidyalayam,
Tirupati, Chittoor District, rep. by its Registrar ... Appellant
Versus
Smt. A. Usha Rani and another ... Respondents
Counsel for the appellant : Ms.P.Radhika for Mr.V.Vimal Varma
Counsel for respondent No.1 : Mr.Ch.Samson Babu
Counsel for respondent No.2 : Govt. Pleader for Higher Education
JUDGMENT (ORAL)
Dt:29.01.2021
(ARUP KUMAR GOSWAMI, CJ)
On 20.01.2021, this Court passed the following order:
"Ms.P.Radhika, learned standing counsel for the appellant- University submits that she has instructions to appear for the appellant.
Mr.Ch.Samson Babu, learned counsel appearing for the writ petitioner (respondent No.1), has submitted that the order assailed in this appeal has been complied with and the appeal has rendered infructuous.
Ms.P.Radhika, learned standing counsel appearing for the appellant shall obtain instructions in this regard."
Today, Ms.P.Radhika, learned standing counsel for the appellant-
University submits that pursuant to the order dated 13.12.2017 passed in
W.P.No.3451 of 2019, an order was passed by the appellant on 04.08.2020,
which is again put to challenge by respondent No.1/writ petitioner in
W.P.No.23196 of 2020.
HCJ & CPKJ W.A.No.1648 of 2018
In that view of the matter, we are of the opinion that nothing survives
for consideration in this appeal and, accordingly, the same is disposed of as
infructuous.
In view of the above, pending miscellaneous applications, if any, shall
stand closed.
ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J
MRR
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