Gopalakrishna Parandhama Charya vs Union Of India
2022 Latest Caselaw 8023 AP

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

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No. 34217 OF 2022

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

None appears for the petitioner.

It is submitted by Ms. V. Dyumani, learned Standing

Counsel for Bank that due to lack of bidders, the proposed

auction could not be held.

In view of the same, nothing survives in the Writ

Petition for adjudication and the Writ Petition has become

infructuous.

Accordingly, the Writ Petition is dismissed as

infructuous. No order as to costs.

Miscellaneous petitions, if any, pending in this case,

shall stand closed.

__________________ A.V. SESHA SAI, J

____________________________ DUPPALA VENKATA RAMANA Date: 21.10.2022 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No.34217 OF 2022 (per A.V. Sesha Sai, J)

Date: 21.10.2022

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