Rajesh Kumar Kommirisetty, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1644 AP

      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.170 of 2021

                     (Through video conferencing)

Rajesh Kumar Kommirisetty, and others                     ... Appellants

                                  Versus

The State of Andhra Pradesh, rep. by its
Principal Secretary, Civil Supplies Dept.,
A.P. Secretariat, Velagapudi, Amaravathi,
Guntur District, and others                             ... Respondents

Counsel for the appellants        :     Mr. S. Srinivasa Rao

Counsel for respondents 1 & 2 :         G.P., for Civil Supplies


                          JUDGMENT (ORAL)

Dt:20.03.2021

(ARUP KUMAR GOSWAMI, CJ)

Mr. S. Srinivasa Rao, learned counsel for the appellants,

prays for withdrawal of the Writ Appeal.

Prayer is accepted.

Writ Appeal is disposed of on withdrawal. No order as to

costs.

Pending miscellaneous applications, if any, shall stand

closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J MRR