Yellayi Dakshina Murthy vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1944 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.10611 of 2021

JUDGMENT:-

      Sri G.Tuhin Kumar, learned counsel for the petitioner has

submitted a letter dated 18.04.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

             "The above Writ Petition is filed against the action of

      the respondents in not concluding the enquiry initiated

against the petitioner. Now, the petitioner intends to

withdraw the writ petition as the matter is likely to be settled

and hence the registry may direct the officer to post the above

writ petition under the caption of the "For Withdrawal"

tomorrow."

Learned counsel for the petitioner submits that the writ

petition be dismissed as withdrawn.

Learned Government Pleader for Services-III has 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withdrawn.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: 21.04.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.10611 of 2021

Date: 21.04.2022

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