Citation : 2022 Latest Caselaw 7776 AP
Judgement Date : 12 October, 2022
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
I.A.Nos.1 & 2 of 2022 In/and W.A.No.767 OF 2022
P. Chinakka, W/o Chinna Potannagari Yerriswamy,
Aged 49 years, Occ: Treasurer of Chinnamaremma
Mahila Sangam, R/o Y. Ramapuram Village,
Uravakonda Mandal, Anantapuram District.
..Appellant
Versus
A. Sudhakar Gowd, S/o Naganna Gowd, Hindu,
53 years, Shop No.1215051, Occupation: Fair
Price Shop Dealer, Y. Ramapuram Village,
Uravakonda Mandal, Anantapur District, and
Others.
...Respondents
Counsel for the appellant : Mr. Medapati Santosh Reddy
Counsel for respondent No.1 : Mr. Mahadeva Kanthrigala
Counsel for respondent Nos.2 to 5 : GP for Civil Supplies
ORAL JUDGMENT Dt:12.10.2022
(per Prashant Kumar Mishra, CJ)
1. Learned Counsel for the appellant seeks permission of this Court
to withdraw the above applications and the writ appeal with liberty to
file implead application in the writ petition.
2. Permission is accorded.
3. Accordingly, I.A.Nos.1 and 2 of 2022 and the Writ Appeal are
dismissed as withdrawn granting liberty as prayed for. No costs. All
pending miscellaneous applications shall stand dismissed.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU
I.A.Nos.1 & 2 of 2022 In/and W.A.No.767 OF 2022
(per Prashant Kumar Mishra, CJ)
Dt:12.10.2022
Nn
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