Chinni Satyam vs State Of Ap
2022 Latest Caselaw 4754 AP

Citation : 2022 Latest Caselaw 4754 AP
Judgement Date : 29 July, 2022

Andhra Pradesh High Court - Amravati

Chinni Satyam vs State Of Ap on 29 July, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.6441 of 2019

JUDGMENT:-

      Sri P.Lalit Aditya, learned counsel representing Sri Madhava

Rao Nalluri, learned counsel for the petitioner submits that the

issue has been resolved and the matter has been rendered

infructuous and consequently, the matter may be dismissed as

withdrawn.

      Learned Government Pleader for Social Welfare for the

respondents has no objection.

In view of the above, the Writ Petition is dismissed as

withdrawn. No order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 29.07.2022 SCS

11BbBBBB744664465

44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.6441 of 2019

Date: 29.07.2022

Scs

Download the LatestLaws.com Mobile App