Chaparla Sitaram vs The State Of A.P. Rep. By Advocate ...
2021 Latest Caselaw 679 Tel

Item No.32

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

                          C.A.No.13 of 2016

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

1.     Mr. P. Sivanarayana, Advocate appears on behalf of

Mr. C.Ramachandra Raju, learned counsel for the appellant.

2.     Mr. Harender Pershad, learned Special Government Pleader for

respondent states that nothing survives in the present appeal inasmuch

as the appellant had withdrawn W.P.No.2724 of 2013 on 14.06.2013,

wherein the contempt petition had been filed.

3. In view of the above, the present appeal is disposed of as

infructuous along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.03.2021 Lrkm