Secy. Icad Dept. Hyd 3 Others vs Sri G.Subba Rao, Chilakaluripet.
2022 Latest Caselaw 7831 AP

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          THE HON'BLE SRI JUSTICE A.V. SESHA SAI
                            &
           THE HON'BLE SRI JUSTICE V. SRINIVAS

                     W.P. No.17403 OF 2006

JUDGMENT:(per A.V. Sesha Sai, J)


        It is submitted by the learned Government Pleader for

Services-III   Sri    K.   Bhima   Rao   that   the   applicant-

respondent herein died pending Writ Petition and the wife

of the deceased is drawing pension from the Government

also.

Having regard to the nature of controversy and taking

into account the submissions made by the learned

Government Pleader for Services-III and learned counsel for

the respondent, the Writ Petition stands closed.

Miscellaneous petitions, if any pending in this case,

shall stand closed.

__________________ A.V. SESHA SAI, J

_______________ V. SRINIVAS, J

Date: 13.10.2022

Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE V. SRINIVAS

W.P. No.17403 OF 2006 (per A.V. Sesha Sai, J)

Date: 13.10.2022

Ks