Bheemanadham Srinivasa Rao, vs Edelweiss Asset Reconstruction ...
2022 Latest Caselaw 190 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                            AND
         THE HON'BLE Ms. JUSTICE B. S. BHANUMATHI

                 WRIT PETITION No. 1104 of 2022


1.    Bheemanadham Srinivasa Rao,
      S/o. Late Rama Rao, Aged about 53 years,
      R/o. Lalitha Nagar, Near Waltair Musicals,
      Akkayyapalem, Visakhapatnam.

2.    Bheemanadham Krishnaveni,
      W/o. Bheemanadham SriniVasa Rao,
      Aged about 47 years,
      R/o. Lalitha Nagar, Near Waltair Musicals,
      Akkayyapalem, Visakhapatnam.
                                                       ....    Petitioners
                                 Versus

1.    Edelweiss Asset Reconstruction Company Ltd.,
      Rep. by its Authorized Officer,
      Office at Edeiwelss House,
      Off CST Road, Kalina, Mumbai - 400 098.

2.    Bajaj Finance Ltd.,
      Having its Registered office at 4th Floor,
      Pune, Ahmednagar Road, Viman Nagar,
      Pune, State of Maharastra - 411 014.

                                                      ....    Respondents

Counsel for the petitioners : Mr. Gopala Krishna Gorle, Advocate.

Counsel for the respondents : ----

ORAL JUDGMENT

Date: 17.01.2022

(Per Hon'ble Ms. Justice B. S. Bhanumathi)

When the matter is taken up, Mr. Gopala Krishna Gorle,

learned counsel for the petitioners seeks permission to withdraw the

writ petition.

2. Permission is accorded.

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 Accordingly, the writ petition is dismissed as withdrawn.

4. Miscellaneous Applications, if any pending, also stand

disposed of.

_______________________________ (AHSANUDDIN AMANULLAH,J)

_______________________ (B. S. BHANUMATHI,J) Mjl/*

THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

AND

THE HON'BLE Ms. JUSTICE B. S. BHANUMATHI

WRIT PETITION No. 1104 2022

17.01.2022

Mjl/*