M/S. B.A.M.S.M. Construction vs The State Of Andhra Pradesh
2023 Latest Caselaw 88 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.25471 of 2022

JUDGMENT:-

1.    Sri Suresh Kumar Reddy Kalava, learned Standing

Counsel for the respondent Nos.4 and 5 submits that the

payment has already been made.

2. On 19.12.2022, the following order was passed:-

"Sri P.Anil Kumar, learned counsel for the respondent Nos.4 and 5, as also Smt. M.L.Padmaja, learned counsel for the respondent No.2 jointly submitted that the payment has been made to the petitioner.

Sri Raj Kumar, learned counsel representing Sri B.Ramesh, learned counsel for the petitioner prays for a week's time to obtain instructions. Post on 03.01.2023."

3. Today, there is no representation for the petitioner.

4. It appears that as the payment has been made to the

petitioner, no one is appearing on behalf of the petitioner today.

5. Recording the same, the writ petition is closed.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 04.01.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.25471 of 2022

Date: 04.01.2023

Scs