Sri. Munjuluru Venkata Ravi Babu vs The State Of Andhra Pradesh
2022 Latest Caselaw 7894 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

             WRIT PETITION No.18197 of 2022

JUDGMENT:-

      Ms. K.Pallavi, learned counsel for the petitioner has

submitted a letter dated 13.10.2022 to the Registrar Judicial,

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

            "It is submitted that, in the above Writ Petition the

     petitioner informed that the petitioners do not want to

     further pursue or proceed with the matter as the matter is

     settled, as such instructed us to withdraw the Writ

     Petition by addressing a letter, therefore you are humbly

     requested   to   post   the   above   Writ   Petition   under

     Withdrawal Caption tomorrow i.e. on 14-10-2022 before

     concerned court and do the needful.

            Thanking You."

      Sri B.S.S.Kumar, learned counsel, representing Ms.

K.Pallavi, 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writ petition be dismissed as withdrawn.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withdrawn.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: 17.10.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.18197 of 2022

Date: 17.10.2022

Scs