M/S. Uni Ads LTD. vs. The State Of Andhra Pradesh
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THE HON’BLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO.1050 OF 2022
ORDER:
The learned counsel for the petitioner submitted that, pursuant to filing of the Writ Petition, the respondent-authorities have paid amounts to the petitioner and therefore, there is nothing to adjudicate in the Writ petition and it can be closed.
Recording the same, the Writ Petition is closed.
There shall be no order as to costs.
Miscellaneous applications, pending if any, shall stand closed.
________________________ JUSTICE RAVI CHEEMALAPATI 1st May, 2023 GBS
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