Sri Kothaiah Agencies, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 7830 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.21840 of 2022

JUDGMENT:-

      Ms. T.V.Sri Devi, learned counsel for the petitioner has

submitted a letter dated 10.10.2022 to the Registrar Judicial,

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

             "The above subject writ petition is filed by Sri

      Kotaiah    Agencies   aggrieved   by    the   action   of   the

      respondents in not paying bills.       The proprietor of writ

petitioner addressed a letter dated 09.10.2022 instructing

me to withdraw the writ petition. Hence I am herewith

requesting your Honour to direct the registry to post the

W.P.No.21840 of 2022 in the cause list under the caption

"for withdrawal" caption so as to enable me to pursue the

matter."

Sri N.Venkateswarlu, learned counsel, representing Ms.

T.V.Sri Devi, 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writ petition be dismissed as withdrawn.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withdrawn.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: 13.10.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.21840 of 2022

Date: 13.10.2022

Scs