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K. Balagangdhara Tilak vs The Union Bank Of India
2022 Latest Caselaw 7981 AP

Citation : 2022 Latest Caselaw 7981 AP
Judgement Date : 19 October, 2022

Andhra Pradesh High Court - Amravati

K. Balagangdhara Tilak vs The Union Bank Of India on 19 October, 2022

                             1




      THE HON'BLE SRI JUSTICE A.V. SESHA SAI

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No.33915 OF 2022

JUDGMENT:(per A.V. Sesha Sai, J)

Learned counsel for the petitioner seeks permission

of this Court for withdrawal of Writ Petition to avail

alternative remedy.

With a liberty as prayed for, the Writ Petition is

dismissed as withdrawn. No order as to costs.

Miscellaneous petitions, if any, pending in this case,

shall stand closed.

__________________ A.V. SESHA SAI, J

____________________________ DUPPALA VENKATA RAMANA

Date: 19.10.2022

Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No.33915 OF 2022 (per A.V. Sesha Sai, J)

Date: 19.10.2022

Ks

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