Citation : 2021 Latest Caselaw 3736 AP
Judgement Date : 23 September, 2021
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. 407 of 2021
(Taken up through video conferencing)
Bellam Vinay Kumar
S/o. Bellam Nageswara Rao,
r/o.3-11, Machavaram village,
Naguluppalapadu Mandal,
Prakasam District-523180. .. Appellant
Versus
G.Rajesh Kumar
S/o. G.Rama Subba Reddy,
r/o. 61163, Varadarajanagar, Tirupati,
Chittoor District -517 501 and others. .. Respondents
Counsel for the Appellant : Ms. B.Rachna
Counsel for respondents : ----
ORAL JUDGMENT Dt: 23.09.2021 (per Arup Kumar Goswami, CJ)
Heard Ms. B. Rachna, learned counsel appearing for the
appellant.
2. Ms. B. Rachna submits that as this writ appeal arises out of the
interim order, and since the writ petition had been heard finally by the
learned single Judge and reserved for orders, she is not pressing the
appeal.
3. Accordingly, this appeal is disposed of as not pressed. 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. 407 of 2021 (per Arup Kumar Goswami, CJ)
Dt: 23.09.2021
GM
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