B. Chandra Sekhar vs . The State Of Andhra Pradesh
2022 Latest Caselaw 1859 AP

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.24491 of 2021

JUDGMENT:-

      Sri Ch.Lakshmi Narayana, learned counsel for the petitioner

has submitted a letter dated 08.04.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

              "I am the counsel for the petitioner in the above WP.

      The said WP is pending before this Hon'ble High Court. The

      petitioner instructed me to withdraw the above matter.

              Hence,   I request you kindly direct the section

      concerned to post the matters under "WITHDRAWAL" caption

      in tomorrow's cause list."

      Sri    Rama      Mohan,      learned   counsel   representing   Sri

Ch.Lakshmi Narayana, learned counsel for the petitioner submits

that the writ petition be dismissed as withdrawn.

      Learned Government Pleader for Services-I appearing for the

respondent No.1 and Sri Ch. Venkata Reddy, learned counsel for

the respondent Nos.2 and 3 have no objection.

In view of the above, the Writ Petition is dismissed as

withdrawn.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 19.04.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.24491 of 2021

Date: 19.04.2022

Scs