The Andhra Pradesh Eastern Power ... vs Lakshmi Electricals.
2021 Latest Caselaw 2367 AP

     IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                           &
             HON'BLE MR. JUSTICE NINALA JAYASURYA

                     WRIT APPEAL No.192 of 2020

                      (Taken up through video conferencing)

The Andhra Pradesh Eastern Power
Distribution Company Limited,
Visakhapatnam, rep.by its
Chairman & Managing Director
and others.                                                   .. Appellants

        Versus

Lakshmi Electricals, rep.by Proprietrix
Smt.P.Subadramma,
Door No.4-4-41, Tarvani Peta,
Mandapeta village,
East Godavari District
and others.                                                   .. Respondents

Counsel for the appellants : Mr. Metta Chandrasekhara Rao

Counsel for respondent No.1 : Mr. V.V.N.Narayana Rao

ORAL JUDGMENT

Dt: 12.07.2021

(per Arup Kumar Goswami, CJ)

Heard Mr.Metta Chandrasekhara Rao, learned counsel for the

appellants. Also heard Mr. V.V.N.Narayana Rao, learned counsel for

respondent No.1-writ petitioner.

2. Mr. Metta Chandrasekhara Rao submits that since the appeal was

preferred against an interlocutory order passed in W.P.No.16929 of 2019

and as final orders are passed in the said writ petition, this writ appeal has

become infructuous.

3. Accordingly, the writ appeal is disposed of as infructuous. No costs.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J GM HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE &

HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.192 of 2020 (per Arup Kumar Goswami, CJ)

Dt: 12.07.2021

GM