The Andhra Pradesh State Handloom ... vs V. Sri. Krishna Baba, Hyd.
2024 Latest Caselaw 7765 AP

Andhra Pradesh High Court - Amravati

The Andhra Pradesh State Handloom ... vs V. Sri. Krishna Baba, Hyd. on 27 August, 2024

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                  IN THE HIGH COURT OF ANDHRA PRADESH
                               AT AMARAVATI

                 THE HONOURABLE SRI JUSTICE G.NARENDAR

          THE HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA

                           WRIT APPEAL NO: 1013/2009

JUDGMENT:

(per Hon'ble Sri Justice G. Narendar)

It is submitted by the learned counsel for the appellant that the respondent

had passed away and the issue involved in the writ petition being related to grant

of revision of pay scale and promotion of the respondent, the cause no longer

survives and hence, the Writ Appeal is rendered infructuous.

2. The said submission is placed on the record.

3. Accordingly, the Writ Appeal is disposed of as having been rendered

infructuous.

As a sequel, pending interlocutory applications, if any, shall stand closed.

____________________ JUSTICE G.NARENDAR

______________________________ JUSTICE KIRANMAYEE MANDAVA

Date:27.08.2024 MVK/ANI

THE HON'BLE SRI JUSTICE G.NARENDAR

AND

THE HON'BLE SMT. JUSTICE KIRANMAYEE MANDAVA

WRIT APPEAL NO: 1013 OF 2009

Date:27.08.2024

MVK/ANI