M/S Meenakshi Agencies, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 7986 AP

          THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.22183 of 2022

JUDGMENT:-

      Sri   Sasanka   Bhuvanagiri,    learned   counsel   for   the

petitioner submits that he has instructions from the petitioner

that the amount under the bill for which the prayer was made

for direction to the respondents to make the payment, has been

paid to the petitioner. Consequently, he has instructions to say

that the writ petition may be closed and petitioner is no more

interested in continuing the writ petition.

Accordingly recording the submission, the Writ Petition is

closed.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 19.10.2022 SCS

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44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.22183 of 2022

Date: 19.10.2022

SCS