M/S. S.S. Agencies, vs The Karur Vysya Bank
2023 Latest Caselaw 1511 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.32121 of 2022

JUDGMENT:-

No representation from either side.

The matter is listed under the caption 'for withdrawal'.

Ms. Marella Radha, learned counsel for the petitioner has

submitted a letter dated 10.03.2023 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

"In the above said matter the petitioner directed me to withdraw the Writ Petition through letter dated 07.03.2023. I am filing the letter dated 07.03.2023. Enclosed here with the letter dated 07.03.2023. Kindly perusal of this Hon'ble Court.

Hence I am filing the present Memo to Withdraw the Case No. WP 3212 of 2022."

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withdrawn.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: 17.03.2023 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.32121 of 2022

Date: 17.03.2023

Scs