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M/S Rizwan Begum vs Hindustan Petroleum Corporation ...
2021 Latest Caselaw 3302 AP

Citation : 2021 Latest Caselaw 3302 AP
Judgement Date : 1 September, 2021

Andhra Pradesh High Court - Amravati
M/S Rizwan Begum vs Hindustan Petroleum Corporation ... on 1 September, 2021
         IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

      HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                 &
              HON'BLE Mr. JUSTICE NINALA JAYASURYA

                         WRIT APPEAL No.488 of 2021
                            (Through Video-Conferencing)

M/s. S. Rizwan Begum, W/o. S. Babar Ali Mohiuddin,
Aged 52 years, Occ: Proprietrix of General Automobiles
Pump (H.P.C.) Dealer, R/o. H.No.15-1309, CRP Donka,
Stone Hospet, Nellore - 524002                                       ... Appellant

                                      Versus

Hindustan Petroleum Corporation Limited,
(A Government of India Enterprise), Nellore
Retail Regional Office, 16-15-986-2, 2nd floor,
AARVEE House, Children's Park Main Road, near
Krishna Mandiram, Nellore - 524003                                 ... Respondent

Counsel for the appellant : Mr. Bankatlal Mandhani

Counsel for the respondent : Mr. B. Mayur Reddy

ORAL JUDGMENT

Dt: 01.09.2021 (Arup Kumar Goswami, CJ)

Mr. Bankatlal Mandhani, learned counsel for the appellant, seeks

permission to withdraw the writ appeal.

Accordingly, the writ appeal is dismissed on withdrawal. No order as to

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

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J MRR

 
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