Dasari Anthony Prakash vs Andhra Pradesh Power Generation ...
2022 Latest Caselaw 1496 AP

          THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                  WRIT PETITION No.28061 of 2021

JUDGMENT:-

      Sri G.Venkateswarulu, learned counsel for the petitioner has

submitted a letter dated 23.03.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

               "I have filed above W.P.No.28061 of 2021 on behalf of

      our client Dasari Anthony Prakash and now he wants to

      withdraw the above said W.P.No.28061 of 2021.

               Kindly   direct   the   concerned    office   to   post   the

      W.P.No.28061 of 2021 "For Withdrawal" tomorrow's cause

      list."

      Learned counsel for the petitioner submits that the writ

petition be dismissed as withdrawn.

      Sri M.Vidyasagar, learned Standing Counsel appearing for

the respondents has 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withdrawn.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: 25.03.2022 SCS

11BbBBBBbB/BBB

474466446544455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.28061 of 2021

Date: 25.03.2022

Scs