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T.A.Padmanabhan,Chittoor Dist vs State Of Ap,Prl.Scy,Hydanot
2022 Latest Caselaw 4664 AP

Citation : 2022 Latest Caselaw 4664 AP
Judgement Date : 26 July, 2022

Andhra Pradesh High Court - Amravati

T.A.Padmanabhan,Chittoor Dist vs State Of Ap,Prl.Scy,Hydanot on 26 July, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.6451 of 2012

JUDGMENT:-

Sri Praveen Kumar, learned counsel, representing Sri

Raghavan K Talapaka, learned counsel for the petitioner submits

that the writ petition has been rendered infructuous.

Accordingly, the writ petition is dimissed 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: 26.07.2022 SCS

44664465

4455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.6451 of 2012

Date: 26.07.2022

Scs

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