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Kola Umamaheswar Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 1823 AP

Citation : 2022 Latest Caselaw 1823 AP
Judgement Date : 18 April, 2022

Andhra Pradesh High Court - Amravati
Kola Umamaheswar Rao vs The State Of Andhra Pradesh on 18 April, 2022
     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
           HON'BLE MR. JUSTICE M. SATYANARAYANA MURTHY

                       WRIT APPEAL No.800 of 2021

                             (Through physical mode)

Kola Umamaheswar Rao, S/o late K. Koteswara Rao,
Aged about 49 years, Ex-Member, District Consumer
Forum Nellore, R/o D.No.433, Lambadi Street,
Ongole-523 002, Prakasam District.

                                                             ..Appellant

                                  Versus
The State of Andhra Pradesh, rep.,
by Principal Secretary, Department
of Consumer Affairs, Food & Civil
Supplies Department, Secretariat Buildings,
Velagapudi, Amaravathi, Guntur District,
Andhra Pradesh and others.
                                                          ...Respondents

Counsel for the appellant : Ms. K. Krishna Deepthi, for Mr. Jada Sravan Kumar

Counsel for the respondents : GP for Civil Supplies.

ORAL JUDGMENT Dt:18.04.2022

(per Prashant Kumar Mishra, CJ)

Ms. K. Krishna Deepthi, learned counsel representing Mr. Jada

Sravan Kumar, learned counsel for the appellant, seeks permission of this

Court for withdrawal of this appeal.

Permission is accorded and the Writ Appeal is dismissed as

withdrawn. No costs. Pending miscellaneous applications shall stand

dismissed.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J

Nn

 
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