Expand

O P Jindal Global University

trademarkclick

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

Gulla Sudhakara Rao,Prakasam ... vs Govt.Of Ap,Rb,Scy,Hyd,3
2021 Latest Caselaw 4306 AP

Citation : 2021 Latest Caselaw 4306 AP
Judgement Date : 25 October, 2021

Andhra Pradesh High Court - Amravati

Gulla Sudhakara Rao,Prakasam ... vs Govt.Of Ap,Rb,Scy,Hyd,3 on 25 October, 2021

Bench: Ninala Jayasurya

               HON'BLE SRI JUSTICE NINALA JAYASURYA

WRIT PETITION No. 14521 of 2012

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

At the time of considering the matter, it is stated by Mr. S.V. Ramana,

learned counsel, representing Mr. O. Manoher Reddy, learned counsel for the

petitioner, that the writ petition has become infructuous.

In view of the above, the Writ Petition is dismissed as infructuous. No order

as to costs.

Consequently, miscellaneous petitions, if any, pending shall stand disposed

of.

_______________________ NINALA JAYASURYA, J 25th October, 2021 cbs

HON'BLE SRI JUSTICE NINALA JAYASURYA

Writ Petition No.14521 of 2012

25th October, 2021

cbs

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

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!

start up India

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