Nayini Bathini Srihari, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 239 AP

            HIGH COURT OF ANDHRA PRADESH : AMARAVATI


     HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                           &
                  HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

                             WRIT APPEAL No.18 of 2021

                          (Taken up through video conferencing)

Nayini @ Bathini Srihari, S/o Late China Kondaiah,
Aged about 52 years, Hindu, R/o Door No.1-470,
BC Colony, Sivapuram Village, Vinukonda Mandal,
Guntur District.

                                                             .. Appellant.
         Versus

The State of Andhra Pradesh, represented
by its Principal Secretary, Home Department,
Secretariat of A.P., Velagapudi, Guntur District
and (11) others.

                                                             ..Respondents.

Counsel for the Appellant : Ms. T.V. Sri Devi

Counsel for respondents 1 to 4 : Government Pleader for Home

ORAL JUDGMENT

Dt: 20.01.2021

per C. Praveen Kumar, J

1. After arguing for some time, learned Counsel for the appellant seeks

permission to withdraw this writ appeal.

2. Permission as sought for is accorded and the Writ Appeal is

dismissed as withdrawn. No costs. As a sequel, all the pending

miscellaneous applications shall stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

Nn

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE & HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

WRIT APPEAL No.18 of 2021

(per C. Praveen Kumar, J)

Dt: 20.01.2021

Nn