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Labudu Bariki Laxmanna vs State Of Andhra Pradesh, Rep. By ...
2022 Latest Caselaw 3841 AP

Citation : 2022 Latest Caselaw 3841 AP
Judgement Date : 8 July, 2022

Andhra Pradesh High Court - Amravati

Labudu Bariki Laxmanna vs State Of Andhra Pradesh, Rep. By ... on 8 July, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION Nos.913 of 2015 & 11272 of 2016

JUDGMENT:-

Sri M.Solomon Raju, learned counsel for the petitioner

represents that the petitioner died in the year 2020 during Covid

period and he has instructions from the widow of the petitioner to

represent that she is not interested in prosecuting the matter and

he submits that the petition may be dismissed.

Accordingly, the Writ Petition is dismissed as abated and as

it cannot be proceeded with any further, under the above

circumstances.

No order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 08.07.2022 SCS

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7446644654445555464

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION Nos.913 of 2015 & 11272 of 2016

Date: 08.07.2022

Scs

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