Srinivasa Mahila Swayam Sahayaka ... vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4000 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.47257 of 2018

JUDGMENT:-

      Sri T.V.Sri Devi, learned counsel for the petitioners has

submitted a letter dated 13.07.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:-

            "The writ petitioner through letter dated 08.07.2022

      instructed me to withdraw the writ petition. Hence I request

      your Honour to direct the registry to post the W.P.No.47257 of

      2018 under the caption "For withdrawal" in the cause list, so

      as to enable me to pursue the matter."

      Sri T.V.Sri Devi, learned counsel for the petitioners submits

that the writ petition be dismissed as withdrawn.

      Learned counsels for the respondents have no objection.

In view of the above, 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withdrawn.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: 14.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.47257 of 2018

Date: 14.07.2022

Scs