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M/S Max Infra I Ltd vs The State Ofandhra Pradesh,
2021 Latest Caselaw 3107 AP

Citation : 2021 Latest Caselaw 3107 AP
Judgement Date : 18 August, 2021

Andhra Pradesh High Court - Amravati

M/S Max Infra I Ltd vs The State Ofandhra Pradesh, on 18 August, 2021

       HON'BLE SRI JUSTICE M. VENKATA RAMANA

              WRIT PETITION No.5797 OF 2018

JUDGMENT:

Sri Ashok Reddy Kanathala, learned counsel for the

petitioner requests permission to withdraw this writ petition.

Permission is granted.

2. Accordingly, this writ petition is dismissed as withdrawn.

No costs. All pending petitions stand closed. Interim orders, if

any, stand vacated.

___________________________ M. VENKATA RAMANA, J August 18, 2021 vasu

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