Expand

O P Jindal Global University

trademarkclick

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

K.Sunki Reddy, Anantapur ... vs The Dist.Collector,Anantapur 3 ...
2022 Latest Caselaw 3260 AP

Citation : 2022 Latest Caselaw 3260 AP
Judgement Date : 1 July, 2022

Andhra Pradesh High Court - Amravati

K.Sunki Reddy, Anantapur ... vs The Dist.Collector,Anantapur 3 ... on 1 July, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.2078 of 2011

JUDGMENT:-

Ms. Indrani, learned counsel, representing Sri K.Srinivas,

learned counsel for the petitioner submits that the matter has been

rendered infructuous. She further submitted that the petitioner

has already retired.

In view of the submissions made, the Writ Petition is

dismissed as infructuous. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 01.07.2022 SCS

11BbBBBB744664465

44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.2078 of 2011

Date: 01.07.2022

Scs

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