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Guvva Davanthi, vs The State Of Ap
2022 Latest Caselaw 1992 AP

Citation : 2022 Latest Caselaw 1992 AP
Judgement Date : 22 April, 2022

Andhra Pradesh High Court - Amravati

Guvva Davanthi, vs The State Of Ap on 22 April, 2022

                HON'BLE SRI JUSTICE RAVI NATH TILHARI


                      WRIT PETITION No.15625 OF 2020

JUDGMENT:

When the matter is taken up for hearing, Sri P.V.S.K.

Chakravarthy, learned counsel for the petitioner submits that the

petitioner does not want to press the writ petition and the same may be

dismissed as not pressed.

Accordingly, the writ petition is dismissed as not pressed. No

order as to costs.

Consequently, the Miscellaneous Petitions, if any, shall also stand

closed.

_________________________ RAVI NATH TILHARI, J Date:22.04.2022, Gk

HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.15625 OF 2020

22.04.2022

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