M/S. Shivaramdas Board ... vs A.P. State Financial Corp Rep By ...
2022 Latest Caselaw 4543 Tel

     THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                     AND
     THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


             WRIT APPEAL No.1110 of 2008

JUDGMENT:   (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      None appears for the parties on call.


2.    This writ appeal has been preferred against the

order dated 29.01.2007 passed by the learned Single

Judge dismissing W.P.No.29911 of 1997 filed by the

appellant as the writ petitioner.


3.    We have perused the order dated 29.01.2007.


4.    We are of the view that the subject matter of the

writ appeal has become infructuous.


5.    Writ appeal is therefore dismissed as infructuous.
                           2




     Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to

costs.




                        ______________________________________
                                 UJJAL BHUYAN, CJ




                        ______________________________________
                              C.V.BHASKAR REDDY, J


12.09.2022

vs