Citation : 2022 Latest Caselaw 8112 AP
Judgement Date : 31 October, 2022
HIGH COURT OF ANDHRA PRADESH : AMARAVATI MAIN CASE: W.P.No.17457 of 2007
PROCEEDINGS SHEET Sl. DATE ORDER OFFICE No. NOTE
(Through physical mode) 31.10.2022 I.A.No.1 of 2014 (WPMP No.33376 of 2014) & Rev.W.P.M.P (SR) No.34176 of 2013
I.A.No.1 of 2014 (WPMP No.33376 of 2014) is an application for dispensing with filing of certified copy of the order passed in W.P.No.17457 of 2007, dated 14.03.2012.
Rev. W.P.M.P. (SR) No.34176 of 2013 is filed seeking to review the judgment dated 14.03.2012 in W.P.No.17457 of 2007.
Mr. B. Raghavendra Rao, learned counsel, on behalf of Ms. V. Uma Devi, learned counsel for the review petitioners, submits that these applications have been rendered infructuous.
Recording the above submission, both the applications are dismissed as infructuous.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn
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