Yeluri Subrahmanyam vs The Bar Concil Andhra Pradesh
2023 Latest Caselaw 2097 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.5295 of 2023

JUDGMENT:-

      On 17.04.2023, the following order was passed:-

            "Sri S. V. R. Subrahmanyam, learned counsel for
      the respondents, submits that the writ petition has

rendered infructuous.

Learned counsel for the petitioner prays for adjournment to obtain instructions.

Post on 19.04.2023."

2. Sri G. Kiran Babu, learned counsel, representing Sri

Srinivasa Rao Narra, learned counsel for the petitioner, submits

that the petition may be dismissed as withdrawn, to which Sri

S. V. R. Subrahmanyam, learned counsel for the respondent

No.1, has no objection.

3. Accordingly, the Writ Petition is dismissed as withdrawn.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: 19.04.2023 SCS

11BbBBBB744664465

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.5295 of 2023

Date: 19.04.2023

Scs