M/S. Prabhakar Medical Agencies ... vs State Of A.P.
2022 Latest Caselaw 863 AP

        THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY

CRIMINAL PETITIION NO.6896 OF 2016

ORDER:-

This Criminal Petition is filed to suspend the operation of the

Judgment dated 24.03.2016 in CC 377 of 2009 on the file of the

Special Judicial First Class Magistrate for Prohibition and Excise,

Kadapa, YSR Kadapa District, to the extent of directions the Drugs

Inspector to cancel licenses of the petitioners, pending disposal of

Criminal Appeal No.55/2016 on the file of the IV Additional Sessions

Judge, Kadapa.

When the matter came up for hearing, Sri T. Nagarjuna Reddy,

learned counsel for the petitioners, submits that nothing survives for

adjudication in the Criminal Petition and the matter has become

infructuous.

Recording the same, the Criminal Petition is dismissed as

infructuous. Miscellaneous Petitions, if any, pending in this Criminal

Petition, shall stand closed.

__________________________ JUSTICE K. SREENIVASA REDDY Date:16.02.2022.

GBS