Andhra Pradesh High Court - Amravati
T. Veera Narayana Swamy, vs The State Of Andhra Pradesh, on 21 July, 2022
THE HON'BLE SRI JUSTICE RAVI NATH TILHARI
WRIT PETITION No.19379 of 2015
JUDGMENT:-
Sri K.Srinivas, learned counsel for the petitioner has
submitted a letter dated 19.07.2022 to the Registrar Judicial,
Andhra Pradesh High Court, on record submitting as follows:-
"I have filed a Writ Petition on behalf of my client by
name Sri T.Veera Narayana Swamy, challenging..
I am withdrawing my writ petition
No.WP/19379/2015. So kindly post the matter before the
Hon'ble Court under withdrawal caption."
Ms. C.Indrani, learned counsel, representing Sri K.Srinivas,
learned counsel for the petitioner submits that the writ petition be
dismissed as withdrawn.
Learned counsels for the respondents have no objection.
In view of the above, the Writ Petition is dismissed as withdrawn. No order as to costs.
As a sequel thereto, miscellaneous petitions, if any pending, shall also stand closed.
__________________________ RAVI NATH TILHARI,J Date: 21.07.2022 SCS 2 11BbBBBB744664465 4455554646 THE HON'BLE SRI JUSTICE RAVI NATH TILHARI 121 WRIT PETITION No.19379 of 2015 Date: 21.07.2022 Scs