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D.Md. Ashfaq vs Shaik Mohammed Rafiq
2021 Latest Caselaw 4114 AP

Citation : 2021 Latest Caselaw 4114 AP
Judgement Date : 20 October, 2021

Andhra Pradesh High Court - Amravati
D.Md. Ashfaq vs Shaik Mohammed Rafiq on 20 October, 2021
      IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                         &
              HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

                      WRIT APPEAL No. 586 of 2021
                        (Taken up through video conferencing)

D. Md.Ashfaq S/o. late Mohd. Anwar Basha,
Aged 46 years, Occ: Mutawalli and Sajjada Nasheen,
r/o. H.No.18-71-A, Main Road,
opp: H.P. Petrol Bunk Guntaka,
Anantapur District.                                .. Appellant

        Versus

Shaik Mohammed Rafiq,
S/o. Mohammed Hussain @ Bashu,
Aged about 55 years, Occ: De-facto Mutawalli,
Dargah Hazrath Syed Sha Ali Akbar
Urs Masthan Vali Dargah, Guntakal town & Mandal,
R/o. D.No.21/59-A, Kanikiti street,
Old Guntakal, Guntakal Mandal,
Anantapur District, Andhra Pradesh
and others.                                                     .. Respondents

Counsel for the appellant : Mr. Shafath Ahmed Khan

Counsel for respondents : --

ORAL JUDGMENT Dt: 20.10.2021 (per Prashant Kumar Mishra, CJ)

Mr. Shafath Ahmed Khan, learned counsel for the appellant, seeks

permission of the Court to withdraw this Writ Appeal.

2. Permission is accorded.

3. Accordingly, this Writ Appeal is dismissed as withdrawn. No

costs. Pending miscellaneous applications, if any, shall stand closed.

PRASHANT KUMAR MISHRA, CJ C. PRAVEEN KUMAR, J

GM

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

WRIT APPEAL No. 586 of 2021 (per Prashant Kumar Mishra, CJ)

Dt: 20.10.2021

GM

 
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