Patibanda Rajendra Kumar vs The Citizens Cooperative Society ...
2022 Latest Caselaw 6613 AP

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 THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

C.R.P. No.1502 OF 2021

JUDGMENT:(per Kongara Vijaya Lakshmi, J)

Learned counsel for the petitioners submits that the

cause in the C.R.P., does not survive and therefore, this

C.R.P., has become infructuous and it may be closed

accordingly.

In view of the submissions made by the learned

counsel for the petitioners, the C.R.P., is dismissed as

infructuous.

As a sequel thereto, the miscellaneous petitions,

if any, pending in this case, shall stand closed.

_________________________________ KONGARA VIJAYA LAKSHMI, J

____________________________ DUPPALA VENKATA RAMANA

Date: 08.09.2022

Ks

THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

C.R.P. No. 1502 OF 2021 (per Kongara Vijaya Lakshmi, J)

Date: 08.09.2022

Ks