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M / S. Sanjeevarayudu ... vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1512 AP

Citation : 2023 Latest Caselaw 1512 AP
Judgement Date : 17 March, 2023

Andhra Pradesh High Court - Amravati

M / S. Sanjeevarayudu ... vs The State Of Andhra Pradesh, on 17 March, 2023

Bench: Ravi Nath Tilhari

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.2066 of 2023

JUDGMENT:-

      Respondent No.8 has filed the counter affidavit, inter alia,

stating that the payment has been made.

Sri P.Venu, learned counsel, representing Sri P.Durga

Prasad, learned counsel for the petitioner submits that the

payment of the amount under the bills have been received by

the petitioner and therefore the cause of action does not survive

any more.

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: 17.03.2023 SCS

11BbBBBB744664465

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.2066 of 2023

Date: 17.03.2023

Scs

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M / S. Sanjeevarayudu ... vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1512 AP

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M / S. Sanjeevarayudu ... vs The State Of Andhra Pradesh,2023 Latest Caselaw 1512 AP

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

M / S. Sanjeevarayudu ... vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1512 AP