Shaik Lathief Saheb Basha vs The High Court Of Andhra Pradesh,
2022 Latest Caselaw 7857 AP

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

                     W.P. No.28079 OF 2022

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


      When the matter is taken up for hearing today, it is

brought to the notice of this Court by the learned counsel for

the petitioner and learned Standing Counsel for the respondents

that the petitioner has been supplied with certified copies of the

documents as sought by him.

In view of the same, nothing survives in this Writ Petition

for examination. Accordingly, the Writ Petition is closed. No

order as to costs.

Miscellaneous petitions, if any pending in this case, shall

stand closed.

__________________ A.V. SESHA SAI, J

_______________ V. SRINIVAS, J

Date: 14.10.2022 Ks

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

W.P. No.28079 OF 2022 (per A.V. Sesha Sai, J)

Date: 14.10.2022

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