HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
AND HONOURABLE SRI JUSTICE T.VINOD KUMAR ITTA.No.630 of 2016 JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao) Counsel for the appellant has filed a Memo dt.08.04.2021 seeking to withdraw the appeal on the ground that the Designated Authority has passed order dt.30.03.2021 in Form 3 under Vivaad Se Vishwas Act, 2020, and also seeks liberty to approach the Court if the situation so warrants.
2. Granting liberty as sought for, this Appeal is dismissed as withdrawn. No order as to costs.
3. Consequently, miscellaneous petitions pending, if any, shall stand closed.
______________________________ M.S.RAMACHANDRA RAO, J ______________________ T.VINOD KUMAR, J 22nd April, 2021.
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