R M Nazia vs Union Of India
2023 Latest Caselaw 567 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.1596 of 2019

JUDGMENT:-

      No representation for the petitioner.

      Sri C.Sunil Kumar Reddy, learned counsel for the

petitioner has submitted a letter dated 30.01.2023 to the

Registrar Judicial, Andhra Pradesh High Court, on record

submitting as follows:

             "The above case has become infructuous due to
      efflux of time. The petitioner has instructed not to proceed
      and instructed to withdraw the matter.
             You are therefore requested to kindly direct the
      office to post the above case before the appropriate Court
      for withdrawal of the matter without any further delay."


      Sri J.U.M.V. Prasad, learned Central Government Counsel

for the respondents has 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withdrawn.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: 02.02.2023 SCS

4455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1596 of 2019

Date: 02.02.2023

Scs