M/S Shriram Transport vs State Of Andhra Pradesh
2022 Latest Caselaw 5607 AP

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           HON'BLE SRI JUSTICE RAVI CHEEMALAPATI

                 CRIMINAL APPEAL No.259 of 2020



JUDGMENT:

When the matter is taken up, Sri Sai Sanjay Suraneni, learned

counsel for the appellant, submits that he addressed a letter dated

23.08.2022 to the Registry seeking permission to withdraw this Criminal

Appeal on the ground that the parties have settled the matter outside the

Court. The said letter is placed on record.

Perused the same.

Permission as sought is accorded.

Accordingly, this Criminal Appeal is dismissed as withdrawn.

As a sequel, pending miscellaneous petitions shall stand closed. Interim orders, if any, shall stand vacated.

________________________________ JUSTICE RAVI CHEEMALAPATI Dated: 24.08.2022.

RR

THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI

DISMISSED AS WITHDRAWN

CRIMINAL APPEAL NO.259 of 2020

Date : 24.08.2022

RR