V.Sudha Rani, vs The Guntur Municipal ...
2022 Latest Caselaw 3206 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.15171 of 2015

JUDGMENT:-

      Sri M.R.Tagore, learned counsel for the petitioner has

submitted a letter dated 28.06.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

            "My client Smt. V.Sudha Rani has filed the above

      W.P.No.15171 of 2015, questioning the surrender order vide

      proceedings dated 25.03.2015.     The said WP heard and

      obtained interim orders to continue as C.O at Guntur

      Municipal Corporation. Accordingly, the petitioner being

      continued and the Corporation also willing to continue after

      closing the WP. Therefore, the petitioner seeking permission

      to withdraw the WP.

            Therefore for the above stated reasons, please direct

      the concerned posting section to list the above W.P.No.15171

      of 2015 for withdrawal tomorrow before appropriate service

      bench."

      Sri M.R.Tagore, learned counsel for the petitioner 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that the writ petition be dismissed as withdrawn.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withdrawn.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: 30.06.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.15171 of 2015

Date: 30.06.2022

Scs