M/S. Sudha Restaurant And Bar, vs The Commisioner Of Prohibition ...
2022 Latest Caselaw 5475 AP

          IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


    HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                            &
                 HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU


                         WRIT APPEAL No.436 of 2022
                                  (Through physical mode)


M/s. Sudha Restaurant and Bar,
Rep. by its Proprietor, L. Sudhakar Reddy,
S/o. Jaya Rami Reddy, aged about 50 years,
D.No.37/995-2, Near Apsara Circle,
Nehru Nagar, Kadapa Municipal Corporation,
YSR Kadapa District.
                                                              .. Appellant
        versus

The Commissioner of Prohibition and Excise,
Government of Andhra Pradesh, Vijayawada,
Krishna District, and others.
                                                              .. Respondents

Counsel for the appellant : Mr. Y. Venkatesh, for M/s. Bharadwaj Associates Counsel for respondents 1 to 4 : GP for Prohibition & Excise Counsel for respondent No.5 : Ms. Sodum Anvesha

ORAL JUDGMENT

Dt: 22.08.2022 (per Prashant Kumar Mishra, CJ)

Mr. Y. Venkatesh, learned counsel representing M/s. Bharadwaj

Associates, learned counsel for the appellant, submits that this writ appeal has

been rendered infructuous.

2. In view of the aforesaid submission, this writ appeal is dismissed as

infructuous. No costs. Pending miscellaneous applications, if any, shall stand

closed.

[

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

IBL