M Ratna Kumar vs The State Of Ap
2021 Latest Caselaw 4230 AP

               HON'BLE SRI JUSTICE NINALA JAYASURYA

                        WRIT PETITION No. 7782 of 2019

JUDGMENT: (Heard and pronounced through Blue Jeans App (Virtual)
          mode, since this mode is adopted on account of prevalence of
          COVID-19 pandemic)

      Heard Mr. J. Satya Prasad, learned counsel for the petitioner, and

Mr. K.V.Raghuveer, learned Government Pleader for Education representing the

respondents.

2. At the time of considering the matter, it is stated by the learned counsel for

the petitioner that in view of the subsequent developments, no orders are required

in the present writ petition.

3. Recording the submission made by the learned counsel for the petitioner, the

Writ Petition is closed. No order as to costs.

4. Consequently, miscellaneous petitions, if any, pending shall stand disposed of.

_______________________ NINALA JAYASURYA, J 23rd October, 2021 cbs

HON'BLE SRI JUSTICE NINALA JAYASURYA

Writ Petition No. 7782 of 2019

23rd October, 2021

cbs