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Kranthi Educational Society, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1232 AP

Citation : 2021 Latest Caselaw 1232 AP
Judgement Date : 1 March, 2021

Andhra Pradesh High Court - Amravati
Kranthi Educational Society, vs The State Of Andhra Pradesh, on 1 March, 2021
Bench: Arup Kumar Goswami, C.Praveen Kumar
        IN THE 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.78 of 2021

                     (Taken up through video conferencing)

Kranthi Educational Society
(Regd.No.1/1992), D.No.3-174,
Ambikapalli Agraharam Village,
Ramachandrapuram mandal,
East Godavari District,
Andhra Pradesh-533 255,
Rep., by its Chairman A. Naveen Kumar
and another
                                                        .. Appellants.
        Versus

The State of Andhra Pradesh,
Rep., by its Principal Secretary,
Higher & Technical Education,
Secretariat Buildings, Amaravati,
and others.
                                                        ..Respondents.


Counsel for the Appellants               : Mr. Sitaram Chaparla

Counsel for respondents No.1,5,6 & 8 : GP for Higher Education

Counsel for respondent No.2              : Mr. N. Harinath,
                                           Assistant Solicitor General.
.

ORAL JUDGMENT

Dt: 01.03.2021

(per Arup Kumar Goswami, CJ)

Mr. Sitaram Chaparla, learned counsel for the appellants, has addressed a

letter dated 24.02.2021 to the registry for withdrawal of this appeal. Therefore,

this matter is listed today under the caption 'for withdrawal'.

Today, Mr. K. Gani Reddy, learned counsel representing Mr. Sitaram

Chaparla, leaned counsel for the appellants, seeks permission for withdrawal of

this writ appeal.

Learned Government Pleader for Higher Education appearing for

respondents No.1, 5, 6 and 8, and Mr. N. Harinath, learned Assistant Solicitor

General of India, appearing for respondent No.2, are present.

Permission is accorded and the Writ Appeal is dismissed as withdrawn.

No costs. Pending miscellaneous applications, if any, shall stand dismissed.

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.78 of 2021

(per Arup Kumar Goswami, CJ)

Dt: 01.03.2021

Nn

 
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