AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 68 words
1.
Sri Vamshi Krishna, learned counsel representing on behalf of Sri V. Mallik, learned counsel for the petitioner on record submits that the cause in the present writ petition no longer survives for adjudication by this Court.
2.
In view of the submission by the learned counsel for the petitioner, writ petition is dismissed as infructuous. No costs.
3.
Consequently, miscellaneous applications pending if any, shall stand dismissed.