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R.Srinivas, vs Mrs.K.Suneetha I.A.S,
2021 Latest Caselaw 1651 AP

Citation : 2021 Latest Caselaw 1651 AP
Judgement Date : 20 March, 2021

Andhra Pradesh High Court - Amravati

R.Srinivas, vs Mrs.K.Suneetha I.A.S, on 20 March, 2021

Bench: C.Praveen Kumar

     THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

               Contempt Case No. 1572 of 2012

JUDGMENT:

1) It is represented by Sri. N. Bharat Babu, counsel

appearing for the Petitioner in Contempt Case that the

matter has become infructuous and nothing survives for

adjudication in the present Contempt Case at this length of

time.

2) The same is not disputed by the learned Government

Pleader for Higher Education.

3) Having regard to the statement made by Sri. N. Bharat

Babu, the contempt case is dismissed as infructuous.

4) Consequently, miscellaneous petitions pending, if any,

shall stand closed.

_______________________________ JUSTICE C. PRAVEEN KUMAR

Dated: 20.03.2021 SM

THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

Contempt Case No. 1572 of 2012

Date: 20.03.2021

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