The State Of Andhra Pradesh, vs Y.Gopal Reddy,
2021 Latest Caselaw 364 Tel

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                   WRIT APPEAL No.529 of 2016


JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    Mr. K.S. Murthy, learned counsel for the respondent No.1/writ

petitioner states that the present appeal arises from an interim order

dated 31.03.2016 passed on a miscellaneous application filed in

W.P.No.39686 of 2015. He further states that the captioned petition

itself was withdrawn by the respondent No.1/writ petitioner on

22.08.2017 and as a result, nothing further survives in the present

appeal.

2. Learned counsel for the appellants confirms the aforesaid

position and states that due to the subsequent developments, nothing

further survives in the present appeal.

3. Accordingly, the present appeal is disposed of as infructuous

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

09.02.2021 JSU