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K Rammohan Rao vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1995 AP

Citation : 2022 Latest Caselaw 1995 AP
Judgement Date : 22 April, 2022

Andhra Pradesh High Court - Amravati

K Rammohan Rao vs The State Of Andhra Pradesh, on 22 April, 2022

                HON'BLE SRI JUSTICE RAVI NATH TILHARI


                      WRIT PETITION No.16224 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.16224 OF 2020

22.04.2022

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