M/S Rathna Indane Gas, vs The State Of Andhra Pradesh
2022 Latest Caselaw 5498 AP

Citation : 2022 Latest Caselaw 5498 AP
Judgement Date : 23 August, 2022

Andhra Pradesh High Court - Amravati

M/S Rathna Indane Gas, vs The State Of Andhra Pradesh on 23 August, 2022

Bench: Prashant Kumar Mishra, D.V.S.S.Somayajulu

        IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


    HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                            &
                 HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU


                         WRIT APPEAL No.545 of 2022
                                  (Through physical mode)

M/s. Rathna Indane Gas, IOC LPG Distributor,
rep. by its Prop. Athota Basaveswara Rao,
S/o. Pothu Raju, Aged about 48 years,
Occ. Business, R/o.3-55, Chedalavada,
Guntur District.                                              .. Appellant

        versus

The State of Andhra Pradesh,
Rep. by its Secretary, Consumer Affairs &
Civil Supplies Department, Secretariat Buildings,
Velagapudi, Amaravathi, Guntur District, and others.
                                                              .. Respondents

Counsel for the appellant : Mr. R. Venkatesh & Ms. C. Indrani, for Mr. K. Srinivas Counsel for the respondents : GP for Civil Supplies

ORAL JUDGMENT

Dt: 23.08.2022 (per Prashant Kumar Mishra, CJ)

Mr. R. Venkatesh and Ms. C. Indrani, learned counsel representing

Mr. K. Srinivas, learned counsel for the appellant, seek permission to withdraw

this writ appeal.

2. Permission is accorded.

3. Accordingly, this writ appeal is dismissed as withdrawn. No

costs. Pending miscellaneous applications, if any, shall also stand dismissed

as withdrawn.

[

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J