Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

V. Uma Maheswari vs The A.P. State Civil Supplies ...
2022 Latest Caselaw 4866 AP

Citation : 2022 Latest Caselaw 4866 AP
Judgement Date : 1 August, 2022

Andhra Pradesh High Court - Amravati

V. Uma Maheswari vs The A.P. State Civil Supplies ... on 1 August, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1866 of 2012

JUDGMENT:-

The matter is listed under the caption "for dismissal".

2. Sri T.D. Phani Kumar, learned counsel for the petitioner

represents that he has instructions from the petitioner to withdraw

the writ petition, it may be dismissed as withdrawn.

3. On a query made by the Court, the learned counsel submits

that the consequences of withdrawal of the writ petition, have been

explained to the petitioner.

4. Accordingly, the writ petition is dismissed as withdrawn.

5. No order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI, J

Date: 01.08.2022 PGT

11BbBBBBbB/BBB

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1866 of 2012

Date: 01.08.2022

PGT

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs