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Dekkatha Purnachandra Reddy, vs The State Of Andhra Pradesh
2022 Latest Caselaw 5101 AP

Citation : 2022 Latest Caselaw 5101 AP
Judgement Date : 10 August, 2022

Andhra Pradesh High Court - Amravati

Dekkatha Purnachandra Reddy, vs The State Of Andhra Pradesh on 10 August, 2022

Bench: Ravi Nath Tilhari

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.21602 of 2022

JUDGMENT:-

Sri Gorle Gopalakrishna, learned counsel for the petitioner

submits that the petitioner does not want to press the writ petition

any further and the same may be dismissed as withdrawn.

Accordingly, the Writ Petition is dismissed as withdrawn.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: 10.08.2022 SCS

11BbBBBB744664465

44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.21602 of 2022

Date: 10.08.2022

Scs

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