Shikha Paul, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4111 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.8639 of 2015

JUDGMENT:-

      No representation from either side.

      Sri M.V.S.Sarma, learned counsel for the petitioners has

submitted a letter dated 15.07.2022 to the Registrar Judicial,

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

              "In the above Writ Petition received instructions from

      the client Mr. Shikha Paul filed writ petitioner questioning the

      action of the 5th respondent that 1st and 2nd petitioner not

permitting to do their duties as Security Guards during the

pending of Writ Petition i.e. WP 8639/2015. The 1st writ

petitioner was reinstated through proceedings in the year

2020.

Hence, the office may be pleased to post the above

numbered writ petition in the cause list."

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withdrawn.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: 18.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.8639 of 2015

Date: 18.07.2022

Scs