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Atmakuri Srikanth, vs Ch. Lokeswara Rao,
2021 Latest Caselaw 3307 AP

Citation : 2021 Latest Caselaw 3307 AP
Judgement Date : 1 September, 2021

Andhra Pradesh High Court - Amravati

Atmakuri Srikanth, vs Ch. Lokeswara Rao, on 1 September, 2021

     THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN

C.R.P.No.4909 of 2012

JUDGMENT:-

It is represented by the learned counsel for the petitioner

that no cause survives in this Civil Revision Petition.

2. Recording the said submission, the Civil Revision Petition is

dismissed as infructuous. There shall be no order as to costs.

Consequently, miscellaneous petitions, pending if any, shall

stand closed.

__________________ B. KRISHNA MOHAN, J Dated: 01-09-2021 EPS

HON'BLE SRI JUSTICE B. KRISHNA MOHAN

C.R.P.No.4909 of 2012

Dated :01.09.2021

EPS

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